BHASKAR RAUT Vs. T RAMBHA BEWA

JUDGEMENT

(1.) THE following genealogy would show the relationship of the pan ties. THE correctness of this genealogy is no longer in contest Rambha (plaintiff) is the widow of Maheswar. She filed a suit for partition of her 1/5th share as Maheswar had four other brothers. Defendants 1 to 6 represent the four other branches. THE plaintiffs case was that Maheswar died after severance of joint status from the rest of the members of the joint family and thus she was entitled to 1/5th Interest in the total property.

(2.) THE defendants contested her claim by saying that Maheswar died joint with other members prior to the coming into force of the Hindu Women's Right to Property Act 1937 (hereinafter referred to as 'the Act').