CHAMAN LAL Vs. ANGURI

JUDGEMENT

(1.) This order disposes of Regular Second Appeal No. 328 of 1948 and the connected cross-objections.

(2.) In Regulate Second Appeal No. 328 of 1948 the question that arises for decision is whether amongst Gaur Brahmans of Mehrauli, Delhi State, daughter is excluded by collaterals in regard to the self-acquired property of her father.

(3.) In cross-objections plaintiffs challenge the correctness of the decision given by the subordinate Courts that the land comprised in Khewat Nos. 187, 188, 163, 224, 279 and 65 and the two-storeyed house in suit are ancestral qua the defendants.