HUB LAL Vs. DAYA SHANKAR

JUDGEMENT

(1.) This appeal arises out of a suit in which the plaintiffs sought a declaration that they were the owners and possessors of certain property and possession.

(2.) It appears that the parties, who are disputing about the estate of one Bhajan Lal, were all members of the same family. In mutation proceedings a family settlement was come to, in consequence of which the plaintiffs were recorded as owners in respect of the property now in suit. It is alleged by the plaintiffs that this arrangement was come to as the result of fraud. The court of first instance found that there was no fraud when the family settlement was entered into, and accordingly the plaintiffs were not entitled to a decree.

(3.) The lower appellate court agreed in all the findings of fact of the court of first instance, but, finding that one of the plaintiffs was a minor, it decreed the claim to the extent of the interest to which he would have been entitled had there been no family arrangement. The defendant comes here in second appeal contending that inasmuch as the father of the minor Raj Narain consented to the arrangement it is binding upon his son, who is a member of the joint Hindu family. In our opinion under ordinary circumstances and in the absence of fraud or collusion the managing member of a joint Hindu family is entitled to transact the business of the joint Hindu family and represent the members of it.