NATHUNI UPADHYA Vs. GANWA UPADHAYA

JUDGEMENT

(1.) THE present First Appeal has been filed against the judgment and decree dated 30th June, 1970 passed in Title Suit No. 122 of 1965 by the learned 1st Sub -Judge, Arrah.

(2.) THE plaintiffs -appellants herein, brought the aforesaid suit for partition claiming 3/4th share in the suit properties, fully described in Schedule 1 of the plaint. Besides that, other incidental and consequential reliefs were also sought for on behalf of the plaintiffs -appellants herein.

(3.) FINALLY , by the impugned judgment and decree, the suit brought by the plaintiffs -appellants herein was dismissed on contest with costs to the contesting defendants. The learned trial court came to a conclusion that the plaintiffs are not entitle to any relief.