SAURI BARIK ALIAS SATURI BARIK Vs. DHOBANI DEI

JUDGEMENT

(1.) HEARD further argument and the Judgment is as follows:

(2.) THIS appeal has been filed by Defendants No. 7 to 13 as against a preliminary decree for partition passed by Learned Subordinate Judge, Jajpur on 31.10.1979 in title Suit No. 66 of 1978. Plaintiffs are Respondents 1 and 2 and Defendants 1 to 6 are Respondents 3 to 8. Defendants 1 to 6 supported the case of the Plaintiffs for partition.

(3.) PLAINTIFFS supported by the Defendants 1 to 6 and the Defendants 7 to 13 in their respective pleadings projected the following genealogies linking the parties to the proceeding accordingly.