VIJAY KUMAR Vs. HANUMAN AND ANOTHER

JUDGEMENT

(1.) Defendant no. 2 Vijay Kumar having failed in both the courts below has filed the instant second appeal.

(2.) Respondent no. 1 plaintiff Hanuman filed suit against Ranjit defendant no. 1/proforma respondent no. 2 and Vijay Kumar defendant no. 2/appellant alleging that plaintiff is co-sharer in land measuring 26 kanals which has not yet been partitioned. Defendants are also co-sharers in the said joint land. However, defendants intended to transfer specific valuable portion of the joint land without partition. Plaintiff sought injunction against the defendants from doing so.

(3.) Defence of defendant no. 1 was struck off by the trial court.