SUNDARI DHARMANNA Vs. NARSU BAI

JUDGEMENT

(1.) This appeal arises from the judgment and preliminary decree dated 31-8-1984 in O.S.No.51 of 1981 on the file of the Court of the District Judge at Adilabad.

(2.) By the impugned judgment, the learned District Judge held that the female sharers were not entitled to force the partition of joint family properties and that the houses in the suit schedule were ancestral properties. They could be partitioned only at the choice of the defendant who was the sole male heir. The learned Judge further held that the plaintiffs 1 and 2 were entitled to 1/4th share each in the lands, houses and the movebles and directed a preliminary decree to be prepared accordingly.

(3.) The appellant before this Court who was defendant in O.S.51/81 has challenged the same by this appeal on several grounds such as -