CHHEDURAM S/O GOPAL Vs. BRIJ BAI

JUDGEMENT

(1.) The substantial question of law involved, formulated and to be answered by this Court in this plaintiff's second appeal is as under:-

(2.) The imperative facts required for determination of abovestated substantial question of law are as under:-

(3.) The trial Court after appreciating oral and documentary evidence available on record came to the conclusion that the plaintiff's father got 6 acres of the land under family arrangement during lifetime of his father Mundu and also held that after giving partition to the plaintiff's father Gopal, Mundu had given 8 acres of the land to Pardeshi, father of defendant No.1, 8 acres of the land to father of defendants No.2 to 5 under family arrangement and thereby granted decree of 1/3rd share in the suit property in favour of the plaintiff.