MOST. JOKHANI Vs. MOST. BHEKHAWA

JUDGEMENT

(1.) THIS First Appeal has been filed against the judgment and decree dated 19th January, 1978 passed in Partition Suit No. 113/1 of 1974/1978 by the learned 5th Additional Sub -ordinate Judge, Motihari.

(2.) THE plaintiffs -respondent Nos. 1 and 2 herein, brought the aforesaid Partition Suit for a decree of 1/2 share in the suit properties, fully detailed in Schedule 2 of the plaint. The suit was contested by the defendants 1st Set by filing their joint written statement. Both sides led their evidence and produced their materials in support of their respective cases. Finally, by the impugned judgment and decree the suit was decreed on contest with costs against the contesting defendants and ex parte without costs against the remaining defendants.

(3.) DESPITE repeated calls, none appears on behalf of the appellants in support of the present appeal. None appears on behalf of the respondents either, though the names of the learned counsels appearing on behalf of the parties are printed in the daily cause list.