SADDIQ Vs. JAMAL

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This appeal is against the judgment and decree dated 4.6.1988 passed by the learned Additional District Judge, Nagaur dismissing the plaintiffs' suit for partition of plot no.232 Mata.

(3.) The plaintiffs/appellants' case as pleaded is that plot no.232 Mata is a plot for procuring salt and on this plot, the plaintiffs and defendants used to do the business since times of their forefather. The plaintiffs and defendants used to take out the salt from that plot in their annual turn. However, the plaintiffs admitted in the2 plaint that the said plot no.232 Mata is registered in the Government department in the name of defendants after the death of Mana. The defendants in the year 1982 stopped the plaintiffs from taking benefit of their turn in that ancestral property. The plaintiffs, therefore, filed this suit for partition of plot no.232 Mata.