HARJEET SINGH MAINI Vs. PARAMJIT SINGH MAINI

JUDGEMENT

(1.) The main judgment has been passed in Ram Singh Maini Vs. Harjeet Singh Maini (RFA 228/2007) dated 4th July 2018.

(2.) The present appeal arises out of a suit for declaration/injunction/partition filed by Sh. Harjeet Singh Maini against his brother-Sh. Paramjit Singh Maini. The relief prayed for are as follows:

(3.) The suit was originally filed in the High Court but due to the increase in the pecuniary jurisdiction it was transferred to the District Court and numbered as suit no.664/2005. The detailed discussion on the pleadings and the respective cases of the parties are contained in the judgment rendered in RFA 228/2007. The issues framed in this suit are as under: