LALITESHWAR PD. VERMA, SON OF SRI RAMESHWAR PRASAD VERMA DECEASED, RESIDENT OF NEW AREA KADAMKUAN, P.S. KADAMKUAN, DISTRICT Vs. GIRISH NANDAN PD VERMA

JUDGEMENT

(1.) The defendant no.2 in the suit has filed this appeal against the judgment and decree dated 31.01.1978 passed by Sub Judge II, Sitamarhi in Partition Suit No. 05 of 1969/80 of 1975 granting the decree in part to the plaintiff's for partition for the suit properties except the properties in the name of defendant no. 3 Ram Kali Devi. The suit has been filed by the plaintiff-respondents for partition of their share in the suit properties mentioned in Schedules I & II of the plaint.

(2.) Bhagwat Lal had two sons Singheshwar Prasad Verma and Rameshwar Prasad Verma. The two sons of Singheshwar Prasad Verma namely Grish Nandan Prasad Verma and Ratneshwari Nandan Prasad Verma are plaintiff nos. 1 and 2 in the suit and Most Tara Devi widow of Late Singheshwar Prasad Verma is plaintiff no.3 in the suit. Rameshwar Prasad Verma another son of Bhagwat Lal has been impleaded as defendant no.1 and Laliteshwar Prasad Verma son of Rameshwar Prasad Verma is defendant no.2 and Ramkali Devi wife of Rameshwar Prasad Verma is defendant no.3 in the suit.

(3.) It is pertinent to mention that after the death of defendant no.1 Rameshwar Prasad Verma and defendant no.3 Ramkali Devi their three daughters namely Bina Verma , Smt Chitra Devi and Smt Gaytri Devi have been brought on record as their heirs and impleaded as defendant no.3, 3(a) and 3(b) respectively.