GHANSHYAM LAXMANRAO Vs. KISHAN JIWANLAL

JUDGEMENT

(1.) This second appeal by the original defendant arises in a suit instituted by the respondent claiming one half share in the house in disput & for partition by mates and bounds for separate possession of that share. Gangaram, the grandfather of the plaintiffs, had four sons - Lachiram (father of defendant Ghanshyam , Mohanlal, Ganeshlal and Jivanlal ( the father of the two plaintiff's)in the order of seniority.

(2.) According to the plaintitiffs, these four brothers formed a joint family and were doing business of manufacture of leather goods and they were also taking contracts to supply these goods to Goverment Department

(3.) It was the case of the plaintiffs that they out of the joint family funds acquired three different houses bearing Nos. 1-11-5 which is the suit house and two other houses Nos. 1-8-63 and 1-11-68.