SATPAL SINGH BAINS Vs. KEWAL SINGH

JUDGEMENT

(1.) CM No.11952-C of 2018

(2.) Defendant No.1 contested the suit and pleaded that neither there was any oral partition nor there was any partition order of the competent authority.

(3.) Learned Courts below after noticing that neither the order of partition has been produced nor the plaintiff has stepped into the witness-box, dismissed the suit.