GULABBAI Vs. PAWANBAI

JUDGEMENT

(1.) This appeal has been filed by the appellant/plaintiff against the concurrent findings of facts recorded by the trial Court vide judgment and decree dtd. 19/12/2024 in RCSA-500003A/2017 and affirmed in the judgment and decree dtd. 17/7/2025 by appellate Court in Regular Civil Appeal No. 1A/2025.The appellant/plaintiff filed a suit for declaration, permanent injunction and partition essentially against respondents/defendants No. 1 and

(2.) However, as she claimed that respondents No. 2 to 28 are the joint owners of the suit property which is an HUF (Hindu Undivided Family) property, they are also necessary parties. Thus, they were impleaded as defendants in the suit.

(3.) It was averred in the plaint that the appellant/plaintiff as well as the respondent/defendants are members of a joint Hindu family. The defendant No.1 is the wife of defendant No.2. The suit property is situated at village Barapatthar, Tehsil Mahidpur, District Ujjain admeasuring 10.477. The suit property is an agricultural land.