MANI BAIBAI Vs. VASUDEO

JUDGEMENT

(1.) Heard.

(2.) The present appeal is against the judgment and decree dated 26.04.2000 passed in Civil Suit No.24A/86, passed by the Additional District Judge, Janjgir, whereby a declaration has been given that the plaintiff has a right of 2/3rd share in respect of the suit property and they are entitled for the possession. The Court further observed that since the LRs of initial defendant No.1 are in possession, therefore, a suit for partition be brought within six months and their part of share of 1/3rd may be given and also the plaintiff be given the part of the possession of 2/3rd.

(3.) To understand the relation in between the parties, the genealogical tree of the plaintiff and defendant is shown hereunder:-