RAVI ALIAS ANNA Vs. NIRMALA JAISWAL

JUDGEMENT

(1.) Heard on admission.

(2.) Learned counsel for the appellants has submitted that the plaintiffs herein respondents no.1 to 3 filed a suit for declaration of title, partition and possession of the joint family property left behind by late Shri Naval Kishore Jaiswal in which 11 properties were claimed but they had not included seven properties which were also properties of deceased Naval Kishore Jaiswal.

(3.) Second wedded wife of deceased Naval Kishore Jaiswal and their issues are the plaintiffs. Appellants-defendants are sons and daughters who were born from the wedlock of first wife Smt. Rajkumari and Naval Kishore Jaiswal when the suit was filed. The appellants-defendants had filed the written statement and also filed counter-claim regarding seven properties which were left by the plaintiffs in their suit claiming it to be joint family properties as these properties were also earned by deceased Naval Kishore Jaiswal.