LEHJA Vs. SEWANTI

JUDGEMENT

(1.) THIS second appeal has been filed by defendants assailing the judgment and decree passed by two Courts below decreeing the suit of plaintiff -respondent No. 1.

(2.) THE suit property was ancestral property of Ganaram who died on 22.11.1986. Ganaram was having a son namely Sahdeo who died in the year 1972 i.e. during the life time of Ganaram. However, the ancestral property was not partitioned during the life time of Ganaram and Sahdeo.

(3.) DEFENDANTS No.1 to 5 have assailed the judgment and ecree passed by two Courts below.