ISHWAR LAL Vs. ASHOK KUMAR AND OTHERS

JUDGEMENT

(1.) The present civil revision petition under Article 227 of the Constitution of India has been preferred against the order dated 18.12.2015 passed by the learned Civil Judge (Jr. Division). Patiala, whereby the application filed by the petitioners for rejection of the plaint qua plaintiff-respondent no.1 has been dismissed.

(2.) Respondents no. 1 and 2 have filed the suit for separate possession by way of partition by metes and bounds of the properties owned by late Sh. Haru Ram situated at Main Bazar, Tripari Town, Patiala.

(3.) As per averments in the plaint, after the death of Haru Ram, the father of the parties inherited the properties in dispute. After death of the parents of the parties, the plaintiffs and defendants had acquired 1/6th share each in the suit properties. They are in joint possession of the properties in dispute and the suit has been filed to claim separate possession to the extent of their share by way of partition.