S.U.KHAN, J. - (1.) HEARD learned Counsel for the parties.
(2.) THIS is defendants' First Appeal arising out of O.S. No. 72 of 1974 filed by respondent No. 1 Suresh Chandra, son of Babu Lal against 23 persons for par­tition" 'Additional District Judge, Lalitpur through judgment and decree dated 30.3.1984 dismissed the suit against the defendant No. 21 and 22. However, the suit for partition was decreed against defendant Nos. 1 to 20. Plaintiff's share was declared to be 1/15 in the properties mentioned in Schedule A and B an­nexed to the plaint. Suit for partition of agricultural properties was dismissed. The relevant pedigree is given below in two parts : Part A Hazarilal Motilal Phool Chand Babu Lal Part B Motilal Kundanlal Kapoor Chand Prakash Chand Raj Kr. Sheel Chand Veerendra Kr. Mahendra Sushil Kr. Rajesh Kr. Papu Pawan Manoj Phool Chand Chhedi Lal Babulal Suresh Chandra (Plaintiff) Prem Chand Subhash Chand Ravi Susheel Chand
(3.) HAZARILAL died in or about 1943 and left behind some properties mov­able as well as immovable. Immovable properties consisted of four houses and about 50 acres of agricultural land situated in village Bacharabani.;