HAZARI LAL Vs. RAM LAL

JUDGEMENT

(1.) These two connected appeals arise out of a suit for partition.

(2.) The parties are relations, and they are related in this way: Gobind Sahai had two sons, namely, the Defendant No. 1, Hazan Lal; and Gur Sahai Mai, father of the Plaintiffs 1 to 3. The other plaintiffs are the sons of Plaintiffs 1 and 2. The defendants, other than Hazari Lal, Defendant No. 1, are the sons and grandsons of Hazari Lal.

(3.) The plaintiffs came into Court with the allegation that the family, consisting of all the parties, was still joint; that the entire property was the joint property, the plaintiff's share being one half; and that owing to dissension in the family it was not possible for the parties to go on amicably. On these grounds the plaintiffs sought partition of the property.