VILASINI Vs. KUTTAPPU

JUDGEMENT

(1.) THE short question arising for consideration in this second Appeal is whether in the facts and circumstances of the acquisition made by two brothers Kandu and Raman who were followers of the Hindu Mitakshara Law in their joint names is joint family property or joint self acquisition?

(2.) THE brief facts necessary for disposing of the appeal are as follows.

(3.) IT is the admitted case of the parties that the plaint schedule property along with other properties were acquired by Raman and Kandu in the name of both prior to 1942. IT is also an admitted fact that as per Ext. A 1 petition deed all the properties and liabilities owned by Kandu and Raman were partitioned between them and that the property in question was allotted to raman with full rights of alienation.