BIPIN BEHARI PRADHAN Vs. SARASWATI PRADHAN

JUDGEMENT

(1.) Deiendant No. 1 is appellant in a suit against a preliminary decree for partition.

(2.) PARTIES are related to each other according to the following genealogy : Jogeswar | | | | | Narahari Ramachandra Udayanarayan Karunakar | | | Sundarmohan | - - - - - - - - - - - - - | | | | - - - - - - - - - - - - - - - - - | Debendra Gadadhar | | | @ Budha (D. 5) Kanduru Damodar | (D.4) (D. 2) (D. 3) | | | | | | Bipin Padmalochan Khiramani Pankamani Laxmi D. 1 @ Pradyumna D.6 D.7 D.8 Saraswati (P.1) Subhash (P. 2)

(3.) CONSIDERING evidence on record trial Court came to the conclusion that plaintiff No. 1 is married to Pradyumna and plaintiff No. 2 is their son. On that basis, preliminary decree having been passed, this appeal has been filed.