RAGHBIR SINGH Vs. DALIP SINGH

JUDGEMENT

(1.) The- plaintiff No. 1 is in appeal.

(2.) The plaintiffs are the sons of defendant - Dalip Singh. They filed a suit for declaration and for joint possession of 2/3rd share of the suit land. It was claimed that the suit land was coparcenary property and as such the plaintiffs had a share in the same by birth.

(3.) The suit was contested by the defendant. The factum of the property being coparcenary property was denied. The maintainability of the suit was also challenged.