BANSILAL LALDAS BAIRAGI Vs. SARJUDAS LALDAS BAIRAGI

JUDGEMENT

(1.) THIS appeal is filed by defendant No.1 in Regular Civil Suit No.296 of 1979. Respondent Nos.1 and 2 are plaintiffs, while respondent Nos. 3, 4 and 5 are defendant Nos.2, 3 and 4 in the said suit.

(2.) PLAINTIFFS filed suit for partition and separate possession of agricultural lands claiming 1/6 share therein. Plaintiffs and defendant No.1 are real brothers. The said suit was resisted by defendant No.1. Relationship is admitted, however, nature of the property is disputed. As per defendant No.1, plaintiffs and other brothers have no share in the suit property.

(3.) JUDGMENTS of the Courts below show that on appreciation of evidence they have come to the conclusion that plaintiffs have proved their share in the suit property. There is no error in the impugned judgment and decree.