HARI BAKHSH Vs. BABU LAL

JUDGEMENT

(1.) This is an appeal by the plaintiff from a decree, dated July 2, 1917, of the Chief Court of the Punjab, which reversed a decree, dated May 15, 1914, of the District Judge of Delhi, and dismissed the suit. The suit is for the partition of property alleged by the plaintiff to be joint property of the parties.

(2.) The parties are Hindus of the Bakkal Aggarwall caste and are subject to the law of the Mitakshara. The following-pedigree shows how the parties are related to each other:--

(3.) Jai Narain and Bishan Dayal had daughters, to whom it is not necessary to refer.