MAHENDRA NATH SORAL Vs. RAVINDRA NATH SORAL

JUDGEMENT

(1.) The present appeal has been preferred against the judgment(dtd. 19/9/2018) passed by the High Court(Rajasthan High Court Bench at Jaipur) in S.B. Civil First Appeal No. 170 of 2009, whereby the judgment and decree of the Trial Court(Civil Case No. 17 of 2006) was upheld.

(2.) The appeal arises out of a dispute between the parties pertaining to partition of the properties left by their ancestor/Late Rameshwar Nath Soral who died on 28/1/1996. He was survived by three sons and two daughters. During the pendency of the litigation one of the daughter, Usha Sharma (Usha Soral) died on 9/5/2018 and her legal heirs were brought on record.

(3.) From the facts available on record, it is evident that a suit(Civil Suit No.27 of 2000) for partition was filed by the appellant no.1/Mahendra Nath Soral pertaining to the properties left by his late father, impleading his two brothers and two sisters as the defendants. However, in the present appeal the appellants are disputing the partition proceedings only with reference to the roof rights of Plot No.5, Professor Colony, Nayapura, Kota, measuring 2300.00 sq. ft. Besides this there was another property also bearing House No.15, Van Vihar Colony, Tonk Phatak, Jaipur.