JADUNATH NAIK Vs. BIPRA CHARAN NAIK

JUDGEMENT

(1.) THE defendants are the appellants. This appeal is from the partly reversing decision of the learned lower appellate Court in a suit for partition. THE sole grievance in this appeal is directed against that portion of the judgement of the lower appellate Court in which the entire house, standing on plot No. 4028, has been directed to be allotted to the share of the plaintiffs, compensating the defendants Nos. 1 and 2 for the loss in their shares in the house site by such allotment.

(2.) THE plaintiffs and defendants are members of the same family. THE following genealogy will show their relationship : (See page 146 for genealogy)