JAI KRISHNA RAI Vs. BHARATH RAI

JUDGEMENT

(1.) THE defendants 2nd set have filed this first appeal against a part of the judgment and decree dated 8.7.1978 passed by Sri Sankatha Prasad, the learned 6th Additional Subordinate Judge, Motihari, East Champaran in partition Suit No. 113 of 1975/ 25 of 1977 decreeing in part the plaintiff's suit.

(2.) THE original plaintiff Mahadeo Rai filed the aforesaid suit claiming for declaration that the sale deed dated 2.12.1919 executed by Ram Lal Rai and Dayal Rai is forged and fabricated document which is not binding on the plaintiff and for partition of the suit property to the extent of 3 ? Ana share in Schedule 2 lands and 8 Ana share in schedule 3 land.

(3.) ON the basis of the aforesaid pleadings the learned court below framed the followed issues.