PURSHOTAM DASS Vs. SHAKUNTLA DEVI

JUDGEMENT

(1.) -In this Regular Second Appeal under section 100 of the Code of Civil Procedure, plaintiffs, who are appellants, have assailed the judgment and decree dated May 29, 1984, passed by the learned District Judge, Hamirpur and Una Districts at Una. By this judgment, the first appellate Court dismissed the suit in its entirety by setting aside the judgment of the trial Court dated May 29, 1980, whereby a preliminary decree for possession of one half share out of the properties described in paras 1 to 3 of the plaintiff by partition, was passed and plot No. 4, a part of the suit property was held to be the exclusive property of defendant No. 1.

(2.) Necessary facts for understanding the real controversy in between the parties are as under : The pedigree table, detailed below, would reveal the relationship between the parties to the instant lis : Chuhru Ram Datts Ram Parma Nar (died issue less) Basant Ram Ramesh Chander Plff.

(3.) Purshotam Dass Plff.