NATHOO RAM Vs. RAMESHWARI DEVI

JUDGEMENT

(1.) This second appeal, preferred under Section 100 of the Code of Civil Procedure, 1908, is directed against the judgment and decree dated 3-9-1981, passed in Civil Appeal No. 4 of 1979 whereby, judgment and decree passed by the trial Court on 19-12-1978 in Original Suit No. 26 of 1975, is confirmed.

(2.) Brief facts of the case are that plaintiff/appellant filed a suit for partition of house detailed at the foot of the plaint, on the ground that the plaintiff has 1 /3 share in the property left behind by his deceased father Tika Ram. The parties are related with each other by the following pedigree : <IMG>JUDGEMENT_44_AIR(UCHAL)_2006Image1.jpg</IMG> Property in suit mentioned in the foot of the plaint is a house consisting of nine rooms situated in village Kaulagarh, District Dehradun, over the land measuring area one bigha six biswa. Pleadings between the parties show that the pedigree is admitted to the parties but it is pleaded by the defendant No. 5 that Tika Ram is not the owner of the property in suit. In this connection, it is pleaded by the contesting defendants that the house was purchased in the year 1944 by Paras Ram and defendant No. 5 in the name of Tika Ram as "BENAMI It is further pleaded in the written statement that the plaintiff separated from his father in the year 1931 and was living separately, as such, he was not in possession of the property. Lastly, it was pleaded by the contesting defendants that the suit was barred by time.

(3.) On the basis of the pleadings following issues were framed by the trial Court: