As per the case facts the appeal concerns a partition suit where lower courts dismissed claims for property partition affecting the rights of children from void or voidable marriages The ... reason for the appeal to the Supreme Court was to challenge these dismissals and assert the inheritance rights of children born from such marriages The question arose regarding the entitlement of children born from void or voidable marriages to a share in ancestral property specifically how the Hindu Succession Act and Hindu Marriage Act apply in such cases Finally the Supreme Court set aside the judgments of the lower courts It allowed the appeal passing a preliminary decree for partition and affirmed that children including those from void or voidable marriages are entitled to equal shares in the notionally partitioned property of their parent

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