KANCHAN JAIN AND ANOTHER Vs. BABITA JAIN

JUDGEMENT

(1.) This is the second appeal of the defendants in a suit filed by the respondent-plaintiff, seeking partition of the suit property by metes and bounds and separate possession thereof to the extent of her 1/4th share in the property, which is a building standing on land measuring 154 square yards, bearing no.B.VII 395 (old) & B.VII 269 (New) in Mohalla Mullan Shakoor, Ludhiana.

(2.) The suit having been decreed in her favour and the first appeal filed by the present appellants having been dismissed, the present second appeal has been filed.

(3.) The facts, as taken from the judgments of the learned Courts below, are that as per the respondent-plaintiff, she and the defendants are joint owners in possession of the suit property, with she and defendant no.2 being owners to the extent of a 1/4th share each and defendant no.1 having a half share in the suit property. Defendant no.1 is the mother-in-law of the plaintiff and defendant no.2, the plaintiff and defendant no.2 being married to two brothers.