Rajnish Kumar, J. - (1.) Heard Sri Subhash Vidyarthi, learned counsel for the appellants and Sri Dhruv Mathur,Advocate holding brief of Sri D.M. Shukla, learned counsel for the respondent.
(2.) The instant appeal has emanated from the judgment and order dated 13.10.2015, passed by the Second Additional Civil Judge (Senior Division), Court No.15, Faizabad by means of which the Regular Suit No.406 of 2008 titled "Smt. Ritu Jaiswal & Another versus Sri Brijeshwar Jaiswal and others" has been dismissed.
(3.) The appellants had filed the suit for declaration for 1/4th share in the property in dispute. The appellants have pleaded that their predecessor in interest- Sri Rajeshwar Jaiswal and the defendant /respondent no.1-Sri Brijeshwar Jaiswal had contributed the land in question, which has been purchased by them jointly, as their share of capital investment and the other partners had put in finances to build a complex on the said land and all the partners have 1/4th share in the capital and profit & losses of the firm.;