MASTAQ AHAMED MEHABOOB JAMADAR AND OTHERS Vs. SABJAN SARDARBEG JAMADAR (DECD) SINCE DEAD. BY LRS. AND ANOTHER

JUDGEMENT

(1.) THIS is defendants' appeal challenging the judgment and decree of the lower appellate Court which has decreed the suit of the plaintiff for partition and separate possession.

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

(3.) ACCORDING to the plaintiff, suit properties are independent and are easily identifiable. Hence, no boundaries are given. The plaintiff's name is shown in CTS No. 2385/1 as owner and he is in possession of the same. Defendant No. 1 is the brother of the plaintiff and defendant No. 2 is his brother's son and their names have been shown in CTS No. 2385 as holders Nos. 1 and 2.