POONAM AND ORS. Vs. FULCHAND AND ORS.

JUDGEMENT

(1.) THIS appeal challenges the concurrent judgments rejecting the appellant/plaintiff's case that she was entitled to share in coparcenary property and her share would be equal to her brothers who are the respondents. Her suit was partly decreed by giving her share only from her mother's property.

(2.) THE facts leading to this litigation are as under : - -

(3.) THE Full Bench judgment of this Court referred to above has referred to various judgments including the judgment of Supreme Court in the case of G. Shekhar v. Geeta and others, reported at : 2009(5) Mh.L.J.(S.C.) 755 : (2009) 6 SCC 99. The Full Bench in gist held in this field at least three previous judgments were of significant importance; (1) in the case of Vaishali S. Ganorkar and others v. Satish Keshavrao Ganorkar and other, reported at : 2012(3) Mh.L.J. 669 : 2012(35) Bom.C.R. 2010, Ganduri Koteshwaramma and others v. Chakiri and others reported at : 2012(1) Mh.L.J. (S.C.) 613 and G. Shekhar v. Geeta and others, reported at : 2009(5) Mh.L.J.(S.C.) 755 : (2009) 6 SCC 99. The Full Bench made gist of provisions of Section 6 of the said Act, after analysis, as under : - -