HARIDAS VELJI Vs. VELJI CHATURBHUJ

JUDGEMENT

(1.) This is a suit for partition by one Haridas Velji against his father Velji Chaturbhooj and his elder brother Jugjivan Velji. The eldest son of Velji, Popat, executed a release to his father in the year 1905, and has, therefore, withdrawn from all participation in the joint family estate.

(2.) It is contended on behalf of defendant Jugjivan that all the property, of which he is possessed, is his self-acquisition.

(3.) The family comes from Jamnagar in Kathiawar, and the plaintiff alleges that there is some joint ancestral immoveable property there. Such property cannot be made the subject of a partition suit in this Court.