CHANDRAPAL SINGH Vs. KRISHNAPAL SINGH

JUDGEMENT

(1.) The facts are : Chandrapal Singh institutes a lawsuit under Sec. 176, Z.A. & L.R. Act for division of holding. The pleading has set forth that he is co-tenant with defendant Krishnapal Singhs three men. The claim is that l/4th share is of each brother in the holding. The relief to partition the holding and divide the share on the spot Chandrapal Singh prays the court for.

(2.) On 14-2-1966 defendant Krishnapal Singh, in a written statement, contend that khasra No 107 area 1-0-0 is his exclusive tenure. He confesses that in rest of the land the share of each co-tenant is 1/4th.

(3.) On 8-5-1986 defendants Surendrapal Singh and Munshipal Singh, in a written statement, raise a plea of their exclusive right in khasra No. 107 area 1-0-0. Sure enough, in rest of the land the share of each-cotenant is 1/4th in holding.