SANTOSH KUMAR JAIN Vs. BAHADUR SINGH JAIN

JUDGEMENT

(1.) Mehboob Singh Jain, who died in 1957, was the common ancestor of the parties. He had four sons namely Mehtab Singh (defendant No. 4), Ranjit Singh, Bahadur Singh Jain (defendant No : 1) and Daryao Singh Jain (defendant No: 3). The plaintiffs are the sons of Mehtab Singh.

(2.) . On 18.6.1942, Mehboob Singh executed a gift-deed of the property " in fayour of Bahadur Singh defendant No: 1 on the next day a partition "deed was executed between Mehboob Singh and his four sons resulting in partition of the several joint properties. Another partition deed was executed between them on 2nd October 1943. The result was the severance of Joint status between them as also division of joint properties.

(3.) . 'A relinquishment-deed was executed by Mehboob Singh in favour Of his sons on 18.8.1944 relinquishing his rights in certain properties, in their favour.