BRAJABANDHU BAL (SINCE DEAD) Vs. BALARAM GIRI

JUDGEMENT

(1.) This is a plaintiff's appeal against the confirming judgment in a suit for partition.

(2.) Madhu Giri had two sons, namely, Chakra and Bandhu. Chakra died leaving behind his son Kalandi. Bandhu died leaving behind his two sons, Sukadev and Panchanan. Plaintiff had purchased an area of Ac.0.53.7 1/2 dec. of land from different plots from Panchanan. He instituted the suit for partition for allotment of share of Panchanan.

(3.) Defendant nos.1 and 2 have filed written statement separately, but subsequently they were set ex parte. Defendant no.5 filed written statement pleading inter alia that he has purchased the selfsame land from Kalandi. Other defendants were set ex parte.