MANDARI BEWA Vs. MAHANI BHOI

JUDGEMENT

(1.) Defendants 1 and 2 are the appellants against the reversing decision of the court below.

(2.) The following is the undisputed genealogical tree of the parties.

(3.) Mahani claims to be the adopted son of Panchu and he has filed this suit for partition of the Kha schedule property, which according to the plaintiff is the joint family property of the 3 branches of Baraju, Banchu and Panchu. According to defendants 1 and 2 the appellants herein, there was an amicable partition of the said property amongst the parties.