(1.) Before I deal with the arguments addressed on the question of review of the judgment, I may reproduce the issues framed in the case:
(2.) Issue No.3 was not pressed by counsel for defendant No.1. Issues Nos.1,2 & 10 were dealt with together and findings were given by this Court. These issues were decided in favour of the plaintiffs and against defendant No.1 giving the finding that the customary rule of primogeniture was not applicable to the family and the properties in question in hand of defendant No.1 were coparcenary properties and the said properties are liable to be partitioned.
(3.) In Issue No.4 the finding was given that plaintiff No.1 and defendant No.1 have one-fourth share each and plaintiff No.3 shall have one-fourth share of her own and one-fourth share of plaintiff No.2 (since deceased) while plaintiff No.4 and defendant No.2 were not to have any share in the said properties. Issue No.5 was dealt with while giving the findings in Issues Nos.1,2 & 10.
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