JAGAT RAM Vs. RAJO

JUDGEMENT

(1.) By this judgment, RSA Nos.1312 and 2325 of 1999 which have been filed by the plaintiff as well as by the defendant shall stand disposed of.

(2.) In the considered opinion of this Court, the question of law which requires determination is whether the property inherited by Class-I heir from his father as per Sec. 8 of the Hindu Succession Act, 1956, would be his individual property or ancestral property or joint hindu family property?

(3.) A brief pedigree table would facilitate understanding of inter se relationship between the parties:-