- (1.) Defendants Krishan Kumar and Mahinder Pal who were successful in the trial court but have been unsuccessful in lower appellate court have filed this second appeal.
(2.) Suit was filed by respondents Shiv Charan and Rakesh Kumar plaintiffs no. 2 and 3 along with their mother Savitri Devi plaintiff no. 1 (since deceased) against defendants/appellants.
(3.) The plaintiffs alleged that parties are joint owners in possession of the suit property situated within Abadi Deh. Plaintiffs have half share therein. Accordingly, the plaintiffs sought partition of the suit property and separate possession of their half share.;