MAIMUNA BIBI Vs. RASOOL MIAN

JUDGEMENT

(1.) This first appeal, at the instance of the plaintiffs, arises out of a judgment and decree dated 30-9-1983 passed by Sri B.N.P. Shrivastava, Subordinate Judge, Palamau at Daltonganj in Partition Suit No. l14 of 1979, whereby and whereunder, the said learned court dismissed the plaintiffs-appellants' suit.

(2.) The plaintiffs-appellants filed the aforementioned suit, inter alia, on the ground that they have purchased portions of plot Nos. 567 and 568 by reason of three deeds of sale executed by defendant Nos. 5 to 7 in their favour.

(3.) By two deeds of sale dated 9-4-1979, the defendants Nos. 5 and 6 transferred their right, title and interest in favour of the plaintiffs whereas by reason of a deed of sale dated 18-6-1979, the defendant No.7 transferred his right, title and interest.