RAVI @ RAVINDER Vs. SAJJAN KUMAR

JUDGEMENT

(1.) This application is filed by the defendants No.1 and 8 to 10 under Order 7 Rule 11 CPC for rejection of the plaint.

(2.) The present suit is filed by the plaintiff seeking a decree of partition by allocating shares and thereby partitioning the properties granting share of the properties as mentioned in para 10 of the plaint to the plaintiff as per the share of the plaintiff. Other connected reliefs are also sought.

(3.) The case of the plaintiff is that Shri Sajjan Kumar/defendant No.1 is sitting on a huge tract of properties as described in para 10 of the plaint which are HUF properties. It is pleaded that the ancestor of the parties was Shri Bhim Singh. The plaint narrates the transactions amongst the issues of Bhim Singh. Thereafter it is pleaded that 1/3rd share of the properties falling to the share of Khushal Chand the grandfather of the plaintiff are to be partitioned amongst the parties herein, as defendant No.1 is holding the said properties.