FRANCIS GHOSAL Vs. GABRI GHOSAL

JUDGEMENT

(1.) The contesting litigants before us are Native Christians, members of a family, who ancestors were converted from the Hindu religion.

(2.) The question in controversy is whether the appellants are entitled to share in certain properties, acquired after the death of a common ancestor, Lalu Ghosal, whose name appears at the head of the genealogical table contained in the judgment of the Subordinate Judge. In advancing this claim the appellants contend that the family, notwithstanding the conversion of its members to Christianity, continued to be joint in the sense in which a Hindu family may be so described, and retained the legal status and incidents which belonged to it prior to the conversion.

(3.) It is on this contention and the legal consequences it involves that the appellants mainly rest their claim to the after acquired property.