MAYADHAR HOTA Vs. KRUSHNA CHANDRA HOTA

JUDGEMENT

(1.) This second appeal has been preferred against the partially reversing judgment.

(2.) The appellants in this second appeal were the plaintiffs before the Trial Court in the suit vide O.S. No.283 of 1986-I and respondents before the First Appellate Court in the First Appeal vide M.A. No.3 of 1990-I. The respondents in this second appeal were the defendants before the Trial Court in the suit vide O.S. No.283 of 1986-I and appellants before the First Appellate Court in the First Appeal vide M.A. No.3 of 1990-I.

(3.) The suit of the plaintiffs (appellants in this second appeal) before the Trial Court vide O.S. No.283 of 1986-I against the defendants (respondents in this second appeal) was a suit for partition.