ABDUL MANAN KHAN Vs. MIRTUZA KHAN

JUDGEMENT

(1.) This first appeal, at the instance of the plaintiff, arises out of a judgment and decree dated 17-2-1982, passed by Sri Haricharan Mittal, 12th Additional Subordinate Judge, Ranchi in Partition Suit No.146/5 of 1980-81, whereby and whereunder the said learned Court dismissed the plaintiff-appellant's suit,

(2.) The facts of the case lie in a very narrow compass.

(3.) The plaintiff filed the aforementioned suit for partition without mentioning in the plaint the extent of his share in the properties in suit.