KANHAIYA LAL PURI Vs. MOOL PURI

JUDGEMENT

(1.) HEARD learned counsels for the parties.

(2.) THE two courts below vide the judgment and decree dated 07.09.2007 in Civil First Appeal No.57/06 (Kanhaiya Lal Puri & Ors. Vs. Mool Puri & Ors.) and the judgment and decree dated 31.10.2006 passed in Civil Suit No.411/1998 (Kanhiya Puri & Ors. Vs. Mool Puri & Ors.), have concurrently held that the plaintiffs-appellants were not entitled to claim partition of the suit property in question as they were living separately since long back since the year 1960 and, therefore, were not entitled to claim any partition of the suit property, which was self-acquired property of the defendants-respondents.

(3.) LEARNED counsel for the appellants-plaintiffs, Mr. D.D. Chitlangi, relied upon the Exhibit-2 "Pratigya-Patra", which he submits that it was a Memorandum of Partition of family settlement, which took place in the year 1979. However, the defendant No.1, namely, Mool Puri S/o late Sh. Chun Puri, has denied signatures 'A' to 'B' on the said document (Exhibit- ).