SARSWATI KUAR Vs. FULKALI KUAR

JUDGEMENT

(1.) Appellants are the defendants, who have preferred the instant appeal against the Judgment and decree of reversal passed by the first appellate Court decreeing the suit of the plaintiff.

(2.) Since this is an old case, therefore the parties shall be referred by their original placement in the suit and shall include their legal representatives substituted from time to time.

(3.) The plaintiffs' suit is for partition of Schedule 'A' lands to the extent of 1/4th share each in favour of plaintiff no.1, plaintiff nos. 2 to 5 and plaintiff nos.6 to 9.