SATNAM SINGH Vs. JIT RAM

JUDGEMENT

(1.) This regular second appeal has been filed by the defendant in a suit instituted by the respondent herein (now represented by his LRs), by which he sought possession of a house marked as ABCD, shown in red in the site plan annexed with the plaint.

(2.) As per the case of the respondent herein (plaintiff), he and his father Banta constituted a Joint Hindu Family, with the suit property being owned and jointly possessed by hem 'as co-parceners'.

(3.) The plaintiffs' claim was that a mutation of inheritance having been sanctioned qua the estate of his father in his (plaintiffs') favour, his sister, Sibo, instituted Civil Suit no.143 of 1993 against him and others, qua the estate of Banta, with that suit having been dismissed on 28.04.1998.