AIR 2002 BOMBAY 129 ::(2002) 2 MahLR 733 ::2002 (3) BomCR 21 ::2002 (2) CurCC 381 ::2002 (1) Bom LR 613 ::2002 Bom LR 1 613

Bombay High Court

Hon'ble Judge(s): S. J. Vazifdar , J

Hindu Law - Family arrangement - Admissibility - Joint family properties - Informal family arrangement arrived at whereby various members of family were put in possession and enjoyment of different property - All members of family were signatories to said arrangement - Parition so arrived at was acted upon by parties and they also derived benefits therefrom - No objections raised about it for number of years - In such circumstances even assuming that documents were required to be regisitered conduct of members would operate as an estoppel preventing them from resiling from said arrangements - One member cannot seek injunction or restraint order in respect of property partitioned and mutated in favour of another member. Specific Relief Act (47 of 1963) , S.37— Registration Act (16 of 1908) , S.17— Evidence Act (1 of 1872) , S.115— (Para 19 25 26 27) .....