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Judgment
This is an appeal against an order of remand by the Subordinate Judge of Nellore. The District Munsif had held that the suit was barred under
the provisions of Order 9, Rule 9, and had dismissed it. The suit was one for the partition of certain property in which the plaintiff claimed a three-
fourths share. In the year 1911 the plaintiff''s assignor had brought a suit for obtaining joint possession of this three-fourths share and it had been
decreed. In 1917 she filed for partition of her share and separate enjoyment and that suit was dismissed under Order 9, Rule 8. It is now
contended for the appellant that the present suit which is also one for partition is barred under Order 9, Rule 9. The Subordinate Judge has relied
on several cases of the Allahabad High Court and one in Madan Mohan Mondul v. Baikanta Nath (1906) 10 C W N 839 cases which dealt with
suits for partition in families which were originally joint Hindu families, and the contention now raised is that these decisions must be deemed to be
solely applicable to the case of joint Hindu families and cannot be applied in the case of joint owners as tenants-in-common.
In the first place, it must be observed that in most of these cases, although the family was a joint Hindu family, it had become divided in status
prior to the suit. On principle it is difficult to see how any distinction can be drawn between joint tenants and tenants-in-common for the right of
partition belong equally to each of them. In the present case, when the suit of the plaintiff''s assignee was dismissed in 1917 she was relegated to
her right of possession as joint owner and consequently to her right to partition, a right which accrues from time to time, for this right had not been
taken away by the prior litigation. It is not contended for the appellant that the question is res judiccta and consequently the present suit which is
based on the plaintiff''s assignor''s right of partition is not barred by O.9, Rule 9.
The appeal is dismissed