MARJADI DEVI Vs. JAGARNATH SINGH

JUDGEMENT

(1.) This appeal arises out of a partition suit.

(2.) The plaintiffs-appellants claim 1/3rd share in the suit properties as mentioned in schedules A. B. and C of the plaint. They claim partition on the ground that the suit properties are the joint family properties, In other words, they claim unity of title and possession in respect of suit properties,

(3.) The case of the defendants was that there was a previous partition and the parties had been dealing with the properties separately by executing registered documents.