DULI PRUSTY Vs. KETAKI PRUSTY

JUDGEMENT

(1.) This is an appeal by plaintiffs in a suit for partition.

(2.) Relationship of the parties is as follows:

(3.) Plaintiff No. 1 is the widow of Chaitan, son of Keshab. Plaintiff No. 2 is their daughter. Defendant No. 1 is widow of Keshab. It is stated by plaintiff No. 1 that on death of Chaitan in 1968 there was dispute between mother-in-law and daughter-in-law as a result of which she had to leave her matrimonial house with her daughter who was unmarried then and was given in marriage by her without any assistance from the joint family. Accordingly, suit has been filed to carve out their interest in the property and deliver the same for their exclusive possession.