SIYA KUER Vs. KESHAR KUER

JUDGEMENT

(1.) This is plaintiffs' revision application against an order holding that the suit in question is hit by provisions of Section 4 (c) of the Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 (here-in-after referred to as 'the Act').

(2.) The facts are short and simple.

(3.) The suit in question was filed for partition in 1961 by the petitioners (and one Mostt. Siya Kuer original plaintiff No. 1 who died during the pendency of the suit and her name was expunged vide order dated 16-9-1985) for their two annas and odd share and also for a direction to an Advocate Commissioner to allot the lands sold out and mortgaged by co-sharers to the Patti of that co-sharer etc.