CHANDER PAL SINGH (DEAD) Vs. YOGENDRA PAL SINGH

JUDGEMENT

(1.) Heard Shri Utpal Chatterji, learned counsel for the appellant and Shri Bharat Pratap Singh for the contesting respondent.

(2.) This second appeal is by the defendants in a suit for partition filed by the respondent for partition of his half share in the property in suit. The suit was filed with regard to House No.53- C (New No.60), Madhav Nagar, Meerut.

(3.) The plaintiffs' case was that the house in dispute belonged to him and the deceased defendant no.1. The plaintiff was in possession over half portion of the house for the past 2 years. Prior to this, he was residing outside Meerut in connection with his employment. Prior to the plaintiff occupying portion of the house, the same was let out, was looked after and rent was collected by Shyam Singh father of the defendant Chandrapal and after his death, by Chandrapal, himself.