RAMDENI SINGH Vs. KAILASH SINGH

JUDGEMENT

(1.) This appeal is by the plaintiffs against a judgment of affirmation. The plaintiffs brought a suit for partition claiming 1/2 share in the suit properties described at the foot of the plaint. It involved lands of Khatas Nos. 580, 308 and 354 only situate in village Ajan.

(2.) The suit was not for partition of the lands appertaining to Khata No. 221. The plaintiffs did not make any averment in the plaint with regard to the lands of Khata No. 221.

(3.) In short the plaintiffs" case was that the lands of Khatas Nos. 580, 308 and 354 were still joint, and there was unity of title and possession with regard to these Khatas and the plaintiffs were entitled to 1/2 share in the land of these Khatas.