SHAILJA DEVI Vs. SHEOJI SINGH

JUDGEMENT

(1.) 1. Partition Suit No. 40 of 1971, filed by the plaintiff -appellant herein was decreed on 17.6.1986 and she was held entitled to 1/2 share in Schedule -1 and 1/5 share in Schedule II lands.

(2.) The defendants 1st set -respondents herein preferred Title Appeal No. 38 of 1986 against the said judgment and preliminary decree.

(3.) During pendency of the appeal, the plaintiff transferred some of the suit lands and thereupon a petition dated 18.1.1991 (Annexure4) was filed on behalf of the defendant, who was sole appellant in appeal to add those purchasers as respondents third party to the appeal.