SRIMOHAN THAKUR Vs. WOMACGREGORY

JUDGEMENT

(1.) This is an appeal arising out of a suit for declaration of title in respect of various moveable and immoveable properties, for partition, for accounts, and for other reliefs.

(2.) The suit has been dismissed by the Subordinate Judge of Bhagulpore, upon the ground that the plaintiff has not included in the suit all the joint family properties.

(3.) The appeal is by the plaintiff, and certain cross-objections have been raised by the defendants to the judgment of the Court below. The family of which the plaintiff and the Thakur defendants are members, is governed by the Mitakshara School of Law.