Jainendra Kumar Ranka, J. - (1.) The instant appeals arise out of judgment & decree dt 13.5.1999 passed by learned Addl. District Judge No.6, Jaipur City, Jaipur, passed in Suit No.33/1997 partly decreeing the suit for partition, declaration and injunction filed by the plaintiff Arun Singh against his mother, the defendant Smt. Sheela Singh.
(2.) The brief facts of the case, required to appreciate controversy, are that the plaintiff, who is the only son of the defendant, filed a suit claiming partition, declaration and injunction. The genelogical table of the parties, is as under :- Raja Jeevraj Singh ji, Raja Redi
(3.) As can be seen from the above table, the plaintiff and the defendant are son and mother, whereas defendant is the second wife of Bhagirath Singh.;