MELA RAM Vs. AMAR NATH

JUDGEMENT

(1.) This is a plaintiffs' appeal against the judgment and decree of the learned District Judge of Chamba, dismissing their suit for partition and separate possession of one half share of immovable property, situate at Surkhigali and Banikhet, district Chamba.

(2.) THE following pedigree table will show the relationship of the parties:

(3.) THE main point for determination, before the learned District Judge, was: whether the parties constituted a joint Hindu family and, if so, whether the property in suit belonged to that family? A subsidiary question, which depended upon the finding on the above issue, was: whether the plaintiffs were entitled to one half of the suit properties? These two questions formed the subject matter of issue No. 3, which ran as follows: