As per case facts, a daughter-in-law filed a partition suit, while her father-in-law filed a suit for declaration of title over the same property. Both were clubbed, and a common ... judgment declared the property as joint family property, dismissing the father-in-law's suit, which was not appealed. The father-in-law appealed the partition decree, contending the property was self-acquired and that his daughters, as coparceners, were necessary parties and not included. The question arose whether the property was joint family or self-acquired, if the appeal was barred by res judicata, and the correct share for the plaintiffs. Finally, the Court ruled the property as joint family due to res judicata, and the father-in-law's alienation during pendency was hit by lis pendens. Additional evidence applications were dismissed. The original decree was modified, granting the plaintiffs 1/6th share instead of 1/3rd, recognizing daughters' equal rights as coparceners.