RAMESH Vs. LAXMI BAI

JUDGEMENT

(1.) The petitioners (hereinafter referred to as plaintiffs) have filed the present petition being aggrieved by the order dated 27.04.2019 passed by II Additional District Judge, Jaora, District Ratlam.

(2.) Facts of the case in short as under:

(3.) The plaintiffs had filed Civil Suit for declaration of title and partitioned of joint family property. Vide judgment dated 24.01.2009 the suit had been decreed by Second Civil Judge Class-II Jaora District Ratlam ascertaining 1/7-1/7 share of plaintiffs as well as defendants and directed that they are entitled to partition through the court. Defendant No.1 was restrained to get a mutation in his name.