CHOUDHARY CHHATARSINGH Vs. HARSH KUMAR

JUDGEMENT

(1.) This appeal is filed by the defendants No.1, 5 to 8 against the judgment and decree dated 30th November, 1991 passed by Additional District Judge, Narsinghpur in Civil Suit No.20-A/89 whereby the learned Trial Court decreed the suit for partition filed by respondents No.1 and 2 and held that they are entitled for 1/8th share in agricultural land and house as per schedule C and D appended along with the plaint.

(2.) Respondent No.1 Smt. Harshkumar, widow of Ramkumar and Choudhary Charanjit Singh, son of Ramkumar filed a suit for partition, possession and mesne profit on the ground that the suit property was an ancestral property of defendant No.1 Choudhary Chattarsingh Singh. He had seven sons and two daughters. He had inherited the suit property from his father Choudhary Guljar Singh.

(3.) The family tree is as under:- <FRM>JUDGEMENT_247_TLMPH0_2009.htm</FRM>