EDLA NEELAYA Vs. EDLA RAMADA ALIAS RAMADAS

JUDGEMENT

(1.) Defendant Nos. 1, 2 and 4 to 6 are appellants in this appeal. Plaintiffs have preferred a cross -objection.

(2.) WHEN an application for stay of final decree proceeding was filed on behalf of the appellants, I directed that the appeal may be finally disposed of dispensing with preparation of paper books. Accordingly, appeal has been heard,with consent of parties.

(3.) CASE of plaintiff is that 'B' Schedule property is the ancestral property of defendant No. 1 and plaintiffs. A Schedule properties have been acquired by defendant No. 1 and the plaintiffs. D schedule properties acquired by defendant No. 1 in the name of defendant No. 2 are to be treated as joint family property in which plaintiffs have a share. C Schedule properties are the movable properties of the family.