UDAICHAND Vs. KARNIDAN

JUDGEMENT

(1.) This is a regular Civil first appeal by the defendants Udaichand and others in a suit for partition.

(2.) The following agreed pedigree will serve to explain the relationship between the parties : ...[VERNACULAR TEXT OMITTED]...

(3.) Defendant Sumermal contested the suit and his plea so far as the dispute in the present appeal is concerned was that the Bakhal had been kept joint between the parties, and that by its very nature it was not capable of partition, and that it was only by being kept jointly that the entire land covered by the Bakhal could be best used by the parties. The defendants appellants Udaichand and his sons raised a similar plea in their written statement.