HARIHAR DIWAKAR CHOUBE Vs. GOVIND DIWAKAR CHOUBE

JUDGEMENT

(1.) This Second Appeal is filed by the original defendants no.2 and 3. Parties shall hereinafter be referred to as plaintiffs and defendants.

(2.) Facts giving rise to the appeal are as under:

(3.) Defendants 1 and 4 filed their separate Written Statement and admitted that the suit property in Schedules A to C was the ancestral joint family property except field Sur. No.252/1. According to defendants this property was the separate property of the mother ofthe plaintiffs and defendants, and she had bequeathed that property in favour of defendant no.4. They therefore contend that plaintiffs or other defendants do not have share in field Sur. No.252/1.