HABIL ANSARI Vs. BIBI FATEMA

JUDGEMENT

(1.) The instant appeal has been preferred by the appellants being aggrieved by and dissatisfied with the Judgment and decree dtd. 27/11/2009 being passed by the Ld. Civil Judge Sr. Divn. Malda in Partition Suit No. 95 of 2003.

(2.) The appellants were the defendants in the said partition suit while the respondents herein were the plaintiffs.

(3.) Through the judgment the Ld. Trial Judge has decreed the said suit for partition on contest in preliminary form. The Ld. Trial Court has come to the finding that the respondents/plaintiffs have 1/14th share each in respect of the suit property while each of the appellants/defendants have 2/14th share in respect of the suit property.