RANJEET SINGH Vs. ARSAL

JUDGEMENT

(1.) THIS is the plaintiff's regular second appeal filed under Section 100 of the Code of Civil Procedure, assailing the judgment and decree dated 25.9.2000 passed by Additional District Judge, Sirmour District at Nahan, H.P. in Civil Appeal No.51-N/13 of 1999, titled as Arsal and others versus Ranjeet Singh, whereby judgment and decree dated 31.3.1999 passed by Senior Sub Judge, Sirmour District at Nahan, H.P. in Civil Suit No.91/1 of 1996/93 titled as Ranjeet Singh versus Arsal and others, stands partly reversed.

(2.) THE appeal was admitted on the following substantial questions of law:-

(3.) PLAINTIFF (appellant Ranjeet Singh) filed a suit for declaration and permanent prohibitory injunction against Shri Arsal (defendant No.1) with respect to the suit property. According to Shri Ranjeet Singh (plaintiff), he was born through Shri Arsal (defendant No.1) who inherited the suit property which was in fact coparcenary in nature. As such, plaintiff claimed share in the suit land.