MOST. PARMILA DEVI Vs. SMT. JEHAR DEVI

JUDGEMENT

(1.) The plaintiffs have filed this first appeal against the judgment and decree dated 20.02.1975 passed by learned Subordinate Judge, Muzaffarpur in Partition Suit No.105 of 1968/66 of 1973 dismissing the plaintiffs-appellants' suit for partition.

(2.) The plaintiffs-appellants filed the aforesaid partition suit claiming for half share in the suit property alleging that the common ancestor of the parties was Hanshraj Singh, who had two sons, namely, Ramlal Singh and Shiv Narayan Singh. Ramlal Singh had a son Jairudal Singh. Plaintiff no.1, Radhakant is the son of Jairudal Singh and plaintiff no.2 Kaushalya Devi is the mother of Patna High Court FA No.253 of 1975 dt.16-05-2017 plaintiff no.1.

(3.) The other son of Hanshraj Singh i.e. Shiv Narayan Singh had two sons, Amir Singh and Nandipat Singh. This Nandipat Singh is defendant no.1 and his sons and grandsons are defendant nos.2 to 9. Amir Singh's sons and grandsons are the defendant nos.10 to 18.