UJAGAR SINGH Vs. DALJITY SINGH

JUDGEMENT

(1.) CM No. 6921-C of 2008 For the reasons recorded, delay of 6 days in refiling the present appeal is condoned. CM stands disposed of. CM No. 6922-C of 2008

(2.) For the reasons recorded, this application is allowed subject to all just exceptions. Persons mentioned in para 2 of the application are impleaded as legal representatives of respondent-defendant No.4 Darshan Singh son of Pakhar Singh. Registry to make necessary correction in the memo of parties.

(3.) This is an appeal against concurrent judgments of the Courts below dismissing the suit of the plaintiff-appellant for partition of land. Both the courts have found as a fact that the property in dispute was partitioned between the nine brothers way back in 1974-75 and that thereafter the parties have continued in possession of their respective shares.