HASANPATEL Vs. MEERANPATEL

JUDGEMENT

(1.) Hasan Patel, the plaintiff is in second appeal.

(2.) Hasan Patel instituted the suit against his brother Meeran Patel seeking for an injunction in respect of house property bearing Mandal Panchayat No.1-390 which was situated in Chandapur village of Chincholi Taluk, comprising of three rooms and open space, both in the front and on the rear of the constructed portion.

(3.) It was his case that the suit property totally measuring 64' North-South and 197' East-West and he was the exclusively owner in possession of the suit property. He stated that Meeran Patel his elder brother was residing separately and was also enjoying some of the properties separately while some properties were kept open and were yet to be partitioned between them and other share holders.