LAWS(KAR)-2022-2-173

KUMAR SOHIL Vs. SUBHAS

Decided On February 09, 2022
Kumar Sohil Appellant
V/S
SUBHAS Respondents

JUDGEMENT

(1.) The captioned second appeal is filed by unsuccessful appellants-plaintiffs wherein both the Courts have dismissed the suit filed for partition and separate possession and for consequential relief of injunction.

(2.) For the sake of convenience, the parties are referred to as per their rank before the trial Court.

(3.) The facts leading to the case are as under: