RAMESH Vs. SMT. LAXMI

JUDGEMENT

(1.) Suit for partition filed by plaintiffs-Smt. Laxmi and Bimla (respondents No.1 &2 herein) was decreed by the trial Court on 20/1/2015. The appeal filed by two out of the three defendants was dismissed by the First Appellate Court on 16/1/2017. This has led to the filing of the present Regular Second Appeal by defendants No.1 & 3 against the concurrent findings of the Courts below.

(2.) Although arguments in this appeal were heard along with RSA N: 6062-2018 titled 'Satish vs. Kanwar Bhan etc.', but it is noticed by this court that suit property involved in present RSA 2191-2017 and RSA 6062-2018 are different. Even the issue involved in the two appeals is different. Not only this, appellant of RSA 6062-2018 namely Satish is neither a party to the present appeal N: RSA 2191-2017 nor he has any concern with the subject matter of property involved in this appeal. As such, RSA 6062-2018 is being disposed of separately.

(3.) Trial Court record was called. The same has been perused. In order to avoid any confusion, parties shall be referred as per their status before the trial Court.