SAIMUNISSA Vs. SK MOHIUDDIN

JUDGEMENT

(1.) This First Appeal arises out of a judgment and decree dated 15/09/1983 passed by Sri D. N. Pathak, Special Subordinate Judge, Ranchi in Partition Suit No. 201 of 1982, whereby and whereunder the said learned Court dismissed the plaintiff-appellant's suit for partition.

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

(3.) Admittedly the properties in question belonged to one Maksud Ali, the father of the parties. He died in the year 1966 leaving behind his wife Mosst. Raufan, who was originally impleaded as defendant No. 6 (since deceased) and the plaintiff-defendant Nos. 1 to 5 as his daughter and sons respectively.