DAULAT RAM Vs. MOHAN DEVI

JUDGEMENT

(1.) This appeal has been filed by the defendant appellants against the judgment and decree passed by Additional District Judge, Ferozepur, dated 1.12.1982 whereby the judgment and decree of trial Court dated 7.1.1982, decreeing the suit of the plaintiff-respondents for separate possession by partition of one half share of the house described in the head note of the plaint, has been affirmed.

(2.) The facts are not in dispute in this case.

(3.) The plaintiff-respondents are admittedly co-mortgagors of the property in dispute. The appellants being co-mortgagors have got the property in dispute redeemed.