(1.) PLAINTIFF is in appeal against the judgment dated 10 -4 -1989 and decree dated 18 -4 -1989 of the Subordinate Judge, Chatrapur dismissing the suit for partition.
(2.) DEFENDANT No.1 filed a written statement denying the fact that the properties of the family still remained joint. He pleaded that father had divided all the shares by metes and bounds under the Will and physically delivered the possession and therefore no suit for partition could be maintained.