Rakesh Kumar Jain, J. - (1.) THIS revision petition is against the order dated 14.7.2014.
(2.) BRIEF facts of the case are that Gopal Dass and Hari Lal had filed a suit for separate possession by metes and bounds of the property/house measuring 182 Square Yards, consisting of 2 1/2 stories situated at Dhab Khatikan, Amritsar and also prayed for permanent injunction restraining the defendants from selling, alienating in any manner whatsoever, letting out the said property or any part there of during the pendency of the suit. The case of the plaintiffs is that the plaintiffs and defendants are joint owner of the property in dispute to the extent of 1/4th share which was purchased by them by way of sale deed on 02.02.1977 from one Sawaraj Lal Chadha son of Ganesh Dass Chadha. After becoming owners, the plaintiffs were not interested in remaining joint with the defendants therefore, the present suit for partition is filed.
(3.) AFTER appearance, defendant No. 1 contested the suit by filing the written statement whereas defendant No. 2 admitted the case set up by the plaintiffs. Thereafter, defendant No. 2 stopped appearing. After completion of pleadings, as many as, seven issues were framed by the trial Court and both the parties were given opportunity to lead their respective evidence. Ultimately, the suit was decreed.;