TARA CHAND Vs. RAM KUMAR AND OTHERS

JUDGEMENT

(1.) This is plaintiff's second appeal challenging the judgments and decrees of the courts below whereby his suit for partition has been dismissed.

(2.) Plaintiff-Appellant filed the instant suit seeking partition against the defendant-respondents regarding land measuring 2 Kanals 0 Marla bearing Khasra Nos.120, 136, 169 and 337, Khewat/Khata No.4/4 as per Jamabandi for the year 2001-02, situated in village Gainda Khoda, Tehsil Narwana on the averments that the plaintiffappellant as well as the defendant-respondents are co-sharers in the suit land. The plaintiff-appellant is having 1/3rd share in the suit land which is not partitioned till date and thus, there remains a dispute between the parties and he wants to get his share partitioned.

(3.) Upon notice, defendant-respondents appeared and contested the claim of the appellant by filing a joint written statement raising various preliminary objections. On merits, the defendants pleaded that they have other joint properties also including the suit land. All these properties were partitioned between them on 15.10.1996 in the presence of Sobha Chand son of Amar Singh as family partition.