SHIKHA SHARMA Vs. DALJIT SINGH

JUDGEMENT

(1.) PRESENT appeal assails judgment and decree dated 31st August, 2007 passed by the learned Single Judge in a suit for partition, rendition of accounts and permanent perpetual injunction.

(2.) THE facts as are necessary for the determination of the present appeal are as adumbrated below:-

(3.) THE learned Single Judge vide the impugned order decided all the issues against the plaintiffs and consequently, dismissed the suit with costs.