DEVIDAS @ SHEKHAR Vs. VASANT

JUDGEMENT

(1.) This is a Second Appeal by original defendants no.1 to 4 aggrieved by the judgment and decree passed by the lower appellate court reversing the judgment and order passed by the trial court which dismissed the suit filed by respondents no.1 to 8 who are the original plaintiffs, thereby decreeing the suit for partition and separate possession. The respondent nos.9 and 10 are the defendant nos.5 and 6.

(2.) At the stage of admission, the following substantial questions of law were formulated while directing a notice to be issued to the respondents, by the order dtd. 1/3/2018:

(3.) With the consent of both the sides, I have heard the Second Appeal finally on the aforementioned substantial questions and following additional substantial question: