SAGAR Vs. HOMBAI

JUDGEMENT

(1.) This case was heard in part on 11/7/2019. However, today no one appeared for respondents No.1 to 3.

(2.) The following substantial question of law has been framed in this appeal:

(3.) The appellants/plaintiffs filed a suit for declaration and permanent injunction on the pleadings inter alia that the property in dispute, admeasuring 26.73 acres originally belonged to one Takhat Ram. After his death, his mother, Basan Bai filed a Civil Suit against Teejan Bai and Ramlal for declaration of title and partition, which was dismissed on 27/3/1981. Upon appeal being preferred, learned First Appellate Court, vide judgment and decree dtd. 22/1/1982, passed decree in favour of Basan Bai holding her entitled to equal share in the property and granting decree, against which, an appeal was preferred by Teejan Bai/defendant No.3 before the High Court, which was dismissed.