SK SHAMSUDDIN Vs. BIBI HARNI

JUDGEMENT

(1.) This second appeal is by the plaintiffs against a judgment of reversal.

(2.) The plaintiffs/appellants brought a suit for partition of lands appertaining to Jamabandi Nos. 4 and 8 and asked for carving out a separate patti of 5/ -annas share (fully described in the Schedule of the plaint.) in village Naketa Eaftakitta, in the district of Santhal Praganas.

(3.) The trial court held that the plaintiffs and the defendants first and second parties were in joint possession of the lands in suit consequently, there was both Unity of title and possession over the lands in suit and hence the suit was decreed.