BIMLA Vs. KALAWATI

JUDGEMENT

(1.) This is a civil suit for partition and for separate possession of properties falling in the share of the plaintiffs.

(2.) The plaintiffs are two daughters of late Shri Amir Singh, who is stated to have died intestate on 13th May, 1994.

(3.) There are five properties which are forming the subject matter of the claim for partition in the present suit. The details thereof are as under:-