LALI Vs. KANHAIYA LAL

JUDGEMENT

(1.) These appeals are directed against the judgments and decree dated 8.2.2013 passed by Civil Judge (Sr. Division), Mandalgarh, Bhilwara and 11.10.2013 passed by Additional District Judge No.3, Bhilwara, whereby, the suits for partition filed by the plaintiff - appellant have been rejected and the appeals filed therefrom have also been rejected.

(2.) The suits were filed by the plaintiff - Smt. Lali against Kanhaiya Lal - brother and Smt. Jhamku - sister-in-law (in Civil Original Suit No.8/2010) and against Kanhaiya Lal - brother, Rajmal and Jeetmal - the two purchasers (in Civil Original Suit No.9/2010) seeking partition of the properties.

(3.) It was inter alia claimed that the suit properties were owned by Late Sh. Dunga - father of plaintiff - Lali and defendant -Kanhaiya Lal and that the defendant got issued the pattas from the Gram Panchayat in his name and that of his wife and, therefore, the partition by metes and bounds was sought qua half of the properties.