AIR 2003 SUPREME COURT 1880 ::2003 AIR SCW 1350 ::(2003) 94 RevDec 683 ::2003 SCFBRC 265 ::(2003) 2 WLC(SC)CVL 134 ::(2003) 4 IndLD 42 ::(2003) 2 CivLJ 673 ::2003 (2) CivilCourtC 217 ::2003 (5) SCC 89 ::(2003) 2 Scale 386 ::2003 (2) ACE 732 ::2003 (51) All LR 121 ::(2003) 3 ICC 741 ::(2003) 2 KHCACJ 44 (SC) ::2003 (2) KHCACJ 44 ::2003 (2) LandLR 420 ::2003 (2) LRI 126 ::(2003) 3 BLJ 503 ::2003 (2) UC 780 ::2003 (2) SLT 330 ::(2003) 2 Supreme 308 ::(2003) 5 Andh LT 40 ::(2003) 4 AllIndCas 105 (SC) ::(2003) 5 JT 221 (SC) ::2003 (5) JT 221 ::2003 (4) SRJ 310

Supreme Court Of India

(From : AIR 1992 Andhra Pradesh 270)

Hon'ble Judge(s): Brijesh Kumar, D. M. Dharmadhikari , JJ

(A) Hindu Law - Partition - Property in question raised and developed by joint efforts of father and his sons - It is joint family property - Amenable for partition among father and his sons. (Para 4) (B) Civil P.C. (5 of 1908) , O.20 R.18— Suit, for partition - Plea by defendant that there was earlier family settlement - Not supported by evidence - Partnership deeds which were entered into between different members of family in different combinations would be no proof of separation - Family which carries number of business carries them under different names and styles by constituting different companies or partnership - Finding of fact recorded by High Court that there was no family settlement before suit for partition was filed - Based on evidence and cogent reasons - Cannot be interfered by Supreme Court. Hindu Law - Joint family property - Partition. Constitution of India , Art.133— (Para 6) .....