MELA AND ORS. Vs. DARSHAN SINGH

JUDGEMENT

(1.) THIS is Plaintiffs' regular second appeal against the judgment of the Additional District Judge, Jalandhar, reversing the judgment and the decree of the trial Court whereby the suit filed by the Plaintiffs was decreed.

(2.) BRIEFLY put, the Plaintiffs filed a suit for possession by way of partition of joint holding comprised In Khasra No. 151/2 measuring I kanal 18 Marias, The Plaintiffs further alleged that they have 1/2 share and the remaining 1/2 Is owned by the Defendant, Since the Defendant did. not allow the Plaintiffs to derive full benefit of their share and as such the Plaintiffs want partition of the joint land by metes and bounds. The Defendants in his written statement denied fact that the Plaintiffs are joint owners in the property in dispute to the extent of 1/2 share.

(3.) RELIEF .