MADHUSUDAN SINGH MUNDA Vs. DARNAV BHUSHAN SINGH MUNDA

JUDGEMENT

(1.) THIS Letters Patent Appeal is by the plaintiffs. They brought Partition Suit No. 182/62 of 1978 -82 in the Court of the Subordinate Judge, Ranchi, for partition of their share in the suit properties fully described in Schedules -A and B to the plaint, situated at village Reladih, within P.S. Bundu district Ranchi, The suit was dismissed. Aggrieved by it, they preferred P.A No. 13 of 1983 (R) before this Court, which was also dismissed by learned Single Judge, by the impugned judgment dated 22.12.1989.

(2.) THE genealogical table as set out in the plaint and detailed below depicts the relationship between the parties:

(3.) IT is admitted fact that during C.S. Operation (1902 -1910) the mundari khuntkatti tenure of the family was recorded in Khewat No. 5 (which corresponds to R.S. Khewat No. 3) and Bakast lands in Khata No. 1 were recorded in the names of Hemanti Singh Munda and Gandharv Singh Munda, sons of Mohim Singh Munda. It is not in dispute that in Revisional Survey (1927 -1935) Khewat No. 3 and Khata No. 1 were recorded exclusively in the name of Gandharv Singh Munda.