BRAHMANANDA MAHANTA Vs. KALIA MAHANTA

JUDGEMENT

(1.) This appeal under section 100 of the Code of Civil Procedure (for short, called as "the Code") has been filed assailing the judgment dated 05.11.2016 passed by the learned District Judge, Keonjhar in RFA No. No. 11 of 2015.

(2.) For the sake of convenience, in order to bring in clarity and avoid confusion, the parties hereinafter have been referred to as they have been arraigned in the trial court.

(3.) The Title Suit No. 56 of 1977-I for partition of the joint family property has been decreed preliminarily on 06.09.1980 allotting shares to the parties as under:-