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AIR 1966 ALLAHABAD 543
Allahabad High Court
Hon'ble Judge(s):
H. C. P. Tripathi
, J
Hindu Law - Partition - Joint family property - Partition cannot be made piecemeal. The party seeking partition of joint family property has to throw the entire property in hotch-pot. This rule is subject to certain recognised qualifications such as where different portions of the joint property lie in different jurisdiction.(Para 2 7)
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