SHISHU MIAH,S/O ALTAB ALI MIAH Vs. RUPJAN BIBI, W/O ALTAB ALI MIAH; RATAN MIAH, S/O ALTAB ALI MIAH; BABUL MIAH, S/O ALTAB ALI MIAH; CHINU BIBI, W/O ABUL MIAH OF BHATI ABHOYNAGAR; SUMA AKTHAR, D/O ABUL MIAH OF BHATI ABHOYNAGAR; RUPAN MIAH @ BAPAN, S/O ABUL MIAH OF BHATI ABHOYNAGAR; REHANA K

JUDGEMENT

(1.) This second appeal under Section 100 of CPC has been admitted for hearing on the following substantial questions of law:-

(2.) Heard learned counsel, Mr. P. Roy Barman for the appellant. The respondents have chosen to remain absent.

(3.) The appellant as plaintiff instituted Title Suit(Partition) No.36 of 2003 seeking partition of suit land described in Schedule A and Schedule B of the plaint. The description of land, so given in Schedule A and Schedule B of the plaint reads as follows: