AIROnline 2019 P and H 1528

Punjab And Haryana High Court

Hon'ble Judge(s): Ritu Bahri , J

Specific Relief Act (47 of 1963) , S.34— Suit for separate possession by way of partition - Grant of 1/3rd share of property in favour of plaintiff - Challenge as to - No evidence that defendant had purchased property after going abroad and had made construction over there - In absence of documentary evidence to show that defendant had purchase property after 1970, suit decreed in favour of plaintiff for 1/3rd share of property after discarding will, proper. (Para 18)