VISHNUPRASAD CHAKKILAL AND ANOTHER Vs. GANPAT DHANGA KALAL

JUDGEMENT

(1.) THIS decision shall dispose of both Second Appeal No. 444 and 445 both of 1969. The appellants of both these Second Appeals are the decree holders.

(2.) THE dispute relates to three premises located in the house known as Madgi at Amravati. A business in the name of Manakbansi was conducted and owned by one deceased Girdharilal. The following genealogical tree would show how the present two appellants decree holders were related to deceased Girdharilal.

(3.) IN the summer of 1964, these two brothers effected a partition of all the joint family property and in the month of June 1964 partition lists were also prepared, but before the partition could be effected and the list could be acted upon, Vallabh died on 10 -10 -1964.