BHAGWAN KISHAN GUPTA Vs. RANI GUPTA AND OTHERS

JUDGEMENT

(1.) CM No. 4811/2011.

(2.) WITH respect to unity of title and unity of possession, suit for partition filed by the appellant was held, with consent of parties, not liable to be proceeded any further in as much as in a parallel suit being CS (OS) No.1363/1998 filed by the opposite party, subject property was partitioned by metes and bounds.

(3.) THUS , the issue which was settled was: Whether the plaintiff is entitled to any mesne profits as claimed by him? OPP