Calcutta High Court
Haridas Senyal And Ors. vs Pran Nath Sanyal And Ors. on 2 January, 1886
Equivalent citations: (1885)ILR 12CAL566
JUDGMENT Tottenham, J.
1. This was a suit for the partition of a khanabari belonging to the parties in this suit. The defendants objected that, if this particular khanabari only were partitioned, the result would be serious to them; that there are two other khanabaris adjoining the one in question, and that the partition ought to be applied to them also as well as to other joint-family property. The lower Appellate Court has decided that this suit for partition of this single khanabari could not be maintained, and has dismissed it.
2. We think that the weight of authority is in favour of the lower Appellate Court's decision. The cases are quoted by Mr. Mayne in his book on Hindu Law (See Mayne's Hindu Law, Section 417, 3rd Ed., p. 469). In the present instance we think that the decision of the Court below is reasonable as well as in accordance with law. The appeal is dismissed with costs.