BANTI @ BRIJESH PASI Vs. SMT.SANDHYA PASI

JUDGEMENT

(1.) This miscellaneous appeal has been filed against the judgment and decree dtd. 5/3/2021 passed by learned District Judge, Jabalpur in RCA No. 13/2019 Smt. Sandhya Pasi v. Banti @ Brijesh Pasi and others.

(2.) The facts of the case are that appellant/plaintiff had filed a civil suit for partition of suit property situated at Mauja Ranipur, No. B. 401, Patwari Halka No. 25, admeasuring 4310 square feet, Khasra No. 82/2, District Jabalpur.

(3.) The learned Civil Judge at Jabalpur vide Annexure A-6 judgment dtd. 3/12/2018 decreed the suit by directing that the plaintiff was entitled to 1/5 portion of the suit property and he is entitled to get the suit property divided and obtain the possession of the same.