BRAHAM DUTT Vs. OM PARKASH AND ANOTHER

JUDGEMENT

(1.) CM No.12559-C of 2009 For the reasons mentioned, delay, if any, in making up the deficiency in court fee, is condoned.

(2.) CM stands disposed of. RSA No.4132 of 2009

(3.) This is defendant's second appeal challenging the judgment and decrees of the Courts below whereby suit of the plaintiff-respondent for declaration that a family partition had taken place between the parties in the year 1975 as per site plan, was decreed with consequential relief restraining the appellant from interfering or alienating any part of the suit property which had fallen to the share of the plaintiff-respondent.