USHATAI AND ORS. Vs. HOUSABAI AND ORS.

JUDGEMENT

(1.) This appeal is preferred by the legal representatives of the 1st defendant challenging the judgment and decree passed by the Trial Court which has decreed the suit of the plaintiffs for partition and separate possession.

(2.) For the purpose of convenience, the parties are referred to as they are referred to in the original suit.

(3.) The subject matter of the suit is, the agricultural lands and urban properties which are more particularly described in Schedule 'A' & 'B' at the foot of the plaint. Initially, only 'A' schedule properties were included in the plaint. Subsequently, the properties, which were left out earlier, are included by way of 'B' schedule properties.