ANANDA KUMAR KHAN Vs. JOYDEB CHANDRA KHAN

JUDGEMENT

(1.) The appeal is directed against the judgment and order dtd. 19/4/2013 passed in Title Suit No. 129 of 2005 Ananda Kumar Khan & Ors. v. Jaydeb Chandra Khan & Ors. The suit was for partition and representation.

(2.) The appellant/plaintiffs are aggrieved that the suit was dismissed, inter alia, on the ground of non-joinder of parties and that certain documents were not proved in accordance with law. The Court below was of the view that the derivation of title in favour of the predecessor-in-interest of the plaintiffs and defendants, oneKhagendra Nath Khan has not been effectively proved.

(3.) The plaintiffs are the children of Sufal Chandra Khan son of Khagendra Nath Khan and grandchildren of Motilal Khan. The genealogical table of the family of Khagendra Nath Khan is set out herein below:-