HARBHAJAN SINGH Vs. BALBIR SINGH

JUDGEMENT

(1.) CM No.11663-C of 2017

(2.) Deficiency in court fee has been made good, objections stand removed.

(3.) In a suit for partition, a preliminary decree has been drawn defining the shares of the co-sharers. The appellants arrayed as defendants resisted the partition proceedings taking the plea of adverse possession over their share in the property claiming they have been in possession from the time of their father spreading over many decades from the minimum 22 years required to acquire title by this method and therefore their share was defined and not open to partition.