DHANUSDHARI RAI Vs. MAN MOHAN RAI

JUDGEMENT

(1.) The defendants 1st party, who are brothers, have moved this Court in revisional jurisdiction against the Order of the learned Munsif for deciding the question of res judicata as a preliminary issue against them.

(2.) The facts giving rise to this application are as follows: In a partition suit No. 20 of 1946 by petitioner No. 1 against opposite party Nos. 1, 2 and others, who were the members of a joint Hindu family, survey Plots Nos. 614 and 615 and a portion of survey plot No. 616 along with other plots are said to have been allotted to the share of the petitioner No. 1 who came in exclusive possession of the same. These plots were acquired fay the State Government for construction of a bundh and the award for a sum of Rs. 1,415.51 was prepared in favour of both the petitioners. An objection was raised by opposite party No. 1 before the Land Acquisition Officer claiming the compensation money himself. The Land Acquisition Officer, in view of the dispute regarding apportionment of the compensation money, referred the dispute for the decision of the Civil Court and the learned Additional Subordinate Judge, Muzaffarpur, after taking evidence and hearing the parties, held that the claim of the opposite party was untenable and the award in question was prepared in favour of the petitioners, An appeal was filed by opposite party No. 1 against the said judgment before the District Judge, Muzaffarpur, which was registered as Miscellaneous Appeal No. 121 of 1963 and was dismissed on the 23rd of January, 1967.

(3.) Opposite party No. 1 thereafter filed a money suit in the court of the Munsif at Sitamarhi in the year 1968 for a declaration that he was entitled to get one third amount out of the compensation money. The petitioners filed a petition on the 26th July, 1968, in the said suit for dismissal of the same on the ground of res judicata. Long thereafter, on the 6th September, 1971, the plaint was amended and the suit was converted from money suit into title suit and a further declaration for one third share in the Lands acquired by the State Government was sought and opposite party No. 2, his son, was also added as a co-plaintiff in the suit.