MANGOO LAL Vs. MAHARAJ SINGH

JUDGEMENT

(1.) All the six appeals have been filed by Mangoo Lal defendant-appellant against an order or a preliminary decree ordering the separation of the plaintiffs' one-fourth share in the six lots of property given in the plaint of each suit. All the suits involved a common question of fact and law and were disposed of by a common judgment and so was the first appeal. The present appeals are also the outcome of the same judgment given by the learned Civil Judge, Bijnor.

(2.) In each of the six suits the plaintiffs claimed one-fourth share in the Bhumidari plots detailed in each of them stating that the property was a joint family property and they had one-fourth share.

(3.) Three of the defendants in each suit filed written statements. They admitted that the property was joint family property. They also admitted that the plaintiffs had one-fourth share, but the only contest was that the debts had been incurred for the purposes of the family during the time the plaintiff's father was manager and also subsequently by the Manager, and consequently a provision should be made for the family debts, when the property is separated.