JANKI DEVI Vs. JANI NANDAN TEWARI

JUDGEMENT

(1.) This is an appeal against the judgement and decree dated 31st August, 1976 passed by Shri M.K. Verma, 7th Additional Subordinate Judge, Ranchi in Partition Suit No. 33/82 of 1970-75 whereby and whereunder he dismissed the plaintiffs-appellants' suit.

(2.) The facts of this case lie in a very narrow compass.

(3.) The plaintiffs filed the aforementioned suit for partition with respect to the properties mentioned in Schedule-B of the plaint. Although the other properties have been described in Schedules C and D thereof but before the learned court below the plaintiffs did not pray for any relief in respect thereto. For the purpose of appreciating the facts involved in this case it is necessary to see the genealogical table relating to the parties which is said to be hereunder :-