OM PARKASH Vs. VED PARKASH

JUDGEMENT

(1.) The abovenoted two Second Appeals arising out of the judgment and decree dated 11-11-1997 of the learned District Judge, Nahan, are being disposed of by this single judgment.

(2.) The appellants in both the appeals were the defendants while respondents 1 to 3 were the plaintiffs before the learned trial Court. They are being referred to accordingly hereinafter.

(3.) In a suit for partition of joint property, being civil suit No. 5/1 of 1974, filed by one Kanshi Ram, the predecessor-in-interest of the present plaintiffs, a preliminary decree for partition was passed on 19-9-1986. The shares of the parties were determined as under :-.1. Plaintiff-1/3rd share2. Defendants Nos. 1 and 2-1/3rd share3. Smt.Jawala Devi (deceased defendant No. 3)-1/3rd share