SHIV PRASAD SINGH Vs. NAGESHWAR KUMAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This miscellaneous appeal has been filed against the judgment and order dated 08.06.2016 passed by learned sub- Judge-I, Danapur, Patna, in Title Partition Suit No. 1117 of 2015, by which learned trial court has rejected the petition filed by defendant-appellants to vacate the order of status quo.

(3.) Plaintiffs case as stated in the plaint is that Babu Ratan Singh had 3 sons namely Kapil Deo Singh, Nand Lal Singh and Raghunandan Singh. 1st son Kapil Deo Singh was married to Ram Sakhi Devi and from said wedlock one daughter Ram Jyoti Devi was born who was married to Ram pravesh Singh and plaintiffs are sons from said Ram Jyoti Devi and Ram Pravesh Singh. Mother of plaintiffs Ram Jyoti Devi died in the year 1967 and Kapil Deo Singh died in the year 1975 and his widow Ram Sakhi Devi died in the year 1994 leaving behind plaintiffs as their successors.