PURSHOTTAM Vs. BHAGWAT SHARMA

JUDGEMENT

(1.) Judgment in this appeal shall also govern the disposal of First Appeal No. 155 of 1995 (Kanhaiyalal and seven others v. Bhagwat Sharan and 21 others) as both these appeals arise out of the same judgment and have been preferred by different sets of defendants in the original suit.

(2.) This is a first appeal by the appellants against judgment dated 1-8-1995 pronounced by District Judge, Guna, whereby a decree for partition of certain immoveable property consisting of six houses and some agricultural lands was passed in favour of the respondent No. 1, who was the plaintiff in the suit.

(3.) It is not disputed that the appellants and the respondents No. 1 to 14 had a common ancestor viz., Mangatrao, who lived in Narnaul at Rajasthan. He had four sons viz., (1) Madho Prasad, (2) Lalchand, (3) Ramchand and (4) Umraolal. Madho Prasad had no issue and, therefore, he adopted Hariram, who was the real son of his brother Lalchand. Similarly, Ramchand also had no issue and he also adopted another son of Lalchand viz., Shriram, Ramchand himself had gone in adoption to one Gourimal of Gwalior. The appellants were the widow, sons and daughter of that Hariram, who was the adopted son of Madho Prasad. The respondents No. 1 to 14 are the grand children and a daughter-in-law of Umraolal, the fourth son of Mangatrao, Respondent No. 17, Kanhaiyalal, is brother of the wife of Hariram. Respondent No. 16, Shyamsunder, was the son-in-law of Hariram. Respondent No. 15, Om Prakash, was grand son of Lalchand and son of Shriram, who was originally the brother of Hariram. Remaining respondents are the widow and sons of one Shivcharanlal. Some of the agricultural lands in dispute, to wit, agricultural lands shown in para 9(2)(d), 9(2)(c), 9(2)(e) and 9(2)(b) were recorded in the revenue records in the name of the said Kanhaiyalal, Shyamsunder, Shivcharan and Shriram respectively. These Kanhaiyalal, Shyamsunder, Shriram's son (since Shriram was dead) Omprakash and the widow and four sons of Shivcharanlal were the defendants numbered 19 to 26 in the original suit and are the appellants in the First Appeal No. 155 of 1995.