SWAMI NATH Vs. L.LAL

JUDGEMENT

(1.) This is defendant's appeal from the original judgment dated 17th of March, 1972 passed in suit No.56 of 1966 for partition of half share in respect of two houses, described at the foot of the plaint.

(2.) Father, Lakhan Lal son of Jharkhandi along with his son Rajendra Prasad instituted the aforestated suit on the allegations that the two houses, one at Urdu Bazar and another at Mohalla Raiganj Dhammal, in dispute are joint Hindu family property wherein they have half share and their shares may be separated. The two houses described at the foot of the plaint are hereinafter called as house no.1 and house no.2 respectively. A small pedigree as mentioned in the plaint is reproduced below:-

(3.) There appears to be no serious dispute with regard to the family tree between the parties.