GOPAL SINGH BHUMIJ Vs. GIRIBALA BHUMIJ

JUDGEMENT

(1.) This first appeal arises out of a judgment and decree dated 18-2-1984 passed by Shri Ibrar Hassan Subordinate Judge, Chaibasa in Title Suit No. 32 of 1982 whereby and whereunder the said learned Court decreed the suit for partition filed by the plaintiff-respondent.

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

(3.) The plaintiff filed the aforementioned suit claiming a decree for partition in respect of her half share in the suit property. The relationship of the parties as alleged in the plaint will appear from the following genealogical table: