Rakesh Kumar Jain, J. - (1.) BY this common judgment I shall be disposing of RSA No. 488 of 1984 and Cross Objection No. 12 -C of 2010, which have arisen from the judgment and decree of the learned Appellate Court.
(2.) THE substantial question of law raised by learned Counsel for the Appellant is "as to whether the property acquired by male Hindu by inheritance becomes his self acquired property if he has no male lineal decedents and can be disposed of by him even if it is in joint possession with his brother"? The Defendant is in second appeal against the judgment and decree of the First Appellate Court by which judgment and decree of the learned trial Court has been reversed and the suit of the Plaintiff has been partly decreed.
(3.) IN order to appreciate the controversy, pedigree table reproduced in para No. 3 of the grounds of appeal by the Defendant/Appellant requires special mention: JUDGEMENT_462_LAWS(P&H)2_2011.htm;