HARCHARAN SINGH Vs. SATNAM SINGH AND OTHERS

JUDGEMENT

(1.) This is an appeal brought by the plaintiff, Harcharan Singh against the judgments and decrees dated 13.2.2012 passed by learned Additional Civil Judge (Senior Division), Nakodar and dated 15.3.2013 passed by learned District Judge, Jalandhar. Learned trial court has dismissed the suit of the plaintiff vide the impugned judgment. His appeal has also been dismissed by learned District Judge, Jalandhar.

(2.) The suit of the plaintiff that could not succeed is for possession by way of partition of property measuring approximately 16 marlas comprising of residential portion and open space alongwith all rights appurtenant thereto detailed in the judgment of the trial court, situated in the abadi of village Bath Kalan, Tehsil Nakodar, District Jalandhar.

(3.) The plaintiff claimed the suit property to have been owned by his grand father Kheon Singh, after whose death the same was inherited by his two sons, namely, Narinder Singh and Jagir Singh. According to him, the daughters were excluded from inheritance of residential property. He has further averred that Narinder Singh and Jagir Singh have died and now the property in dispute is joint between the plaintiff and defendants No.1 to 4. He arrayed defendants No. 5 to 13 as proforma defendants though, they did not inherit the suit property.