SHAMBHOO NATH Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioner has prayed for quashing of the order and award dated 31.5.2008, passed by the Special / Permanent Lok Adalat, Gaya in Partition suit no.194 of 2007 as well as order dated 13.11.2009, passed by the same court in Pre-Litigation Case No.82 of 2008, rejecting his petition for setting aside the said award.

(2.) Before I take the grounds of challenge raised by the petitioner, it would be necessary to notice the facts of the case in brief:

(3.) The plaintiff-petitioner prayed for the following reliefs in the title suit: