JAGTAR SINGH Vs. SATNAM KAUR

JUDGEMENT

(1.) JAGTAR Singh son of Manohar Singh, defendant No. 3 in the trial Court and brother of Satnam Kaur plaintiff, has filed the present appeal and it has been directed against the judgment and decree dated 17.10.1998 passed by Addl. District Judge, Jalandhar, who dismissed the appeal of Jagtar Singh and affirmed the judgment and decree dated 24.4.1996 passed by Civil Judge (Junior Division), Jalandhar, who passed a preliminary decree for possession by way of partition of the property fully described in the head-note of the plaint declaring that Satnam Kaur is the owner to the extent of th share of the property in dispute.

(2.) THE pleadings of the parties can be summarised in the following manner :-

(3.) A caveat was also filed on behalf of the plaintiff through her counsel.