PUTROBAI Vs. LALCHAND

JUDGEMENT

(1.) THIS second appeal, preferred by the defendant/appellants, raises purely a legal controversy requiring determination of shares to which the parties would be entitled on partition in accordance with principles of Hindu Law.

(2.) THIS Court has admitted the appeal for hearing parties on the following substantial question of law only : - -

(3.) BOTH the Courts below have found the suit property to be ancestral property of Mardansingh as having been inherited from Khuba. Both the Courts below have further found that the family was joint and the suit property was in joint possession and enjoyment of the parties and hence liable to be partitioned.