AMRIT LAL Vs. NUSRAT

JUDGEMENT

(1.) plaintiffs-respondent Nos. 1 to 4 filed a suit for partition, which was dismissed by the Additional Senior Sub Judge, Batala vide judgment decree dated 31.7.1992. In appeal, the said judgment and decree were set aside by the Additional District Judge, Gurdaspur vide judgment and decree dated 19.3.1997 and the suit of the plaintiffs was decreed. Hence, the present appeal by the defendant No.1.

(2.) Brief facts of the case, as noticed by the lower appellate Court in para Nos. 2 and 3 of its judgment are as under:-

(3.) On the pleadings of the parties, following issues were framed by the trial Court: