DEENA Vs. ALLA NOOR

JUDGEMENT

(1.) This is plaintiff's appeal under Sec. 96 of Code of Civil Procedure and arises against the judgment dtd. 2/6/1992 passed in Civil Suit No.87/1983 by the Additional District Judge, Gangapur City, dismissing a civil suit for partition of an immovable property, a Guwadi, situated in town Gangapur City, District Swai Madhopur.

(2.) It was, inter alia, pleaded in the plaint that parties are Muslim and both plaintiff and defendant are real brothers.

(3.) Respondent-Defendant, in his written statement has admitted that the suit property was purchased in the name of Vazeer Khan, father of plaintiff and defendant but has pleaded that apart from the suit property situated in Gangapur City, another house and bada as also agricultural land of father were situated in village Sapotara.