MADHUSUDAN DAS Vs. NARAYANIBAI

JUDGEMENT

(1.) This is a plaintiffs appeal on a certificate granted under sub. clause (a) of Clause (1) of Article 133 of the Constitution by the High Court of Madhya Pradesh.

(2.) The appellant, who belongs to a prominent family of Jabalpur, instituted a suit, out of which the present appeal arises, for partition and separate possession and for rendition of accounts. The properties in suit comprise most of the estate falling to the Shari of one Seth Jagannathdas on a family partition of October 19, 1939.

(3.) The genealogy of the family may be set forth :