SABURJ DEVI Vs. CHANDRAWATI DEVI

JUDGEMENT

(1.) This appeal is directed against the judgment and decree 30th June, 1970 and 9th July, 1970 respectively passed in Partition Suit No. 17 of 1967 by the Subordinate Judge, Motihari, whereby the suit has been decreed on contest against defendants 1 to 4 and the plaintiffs have been held to be entitled to a decree for partition of the suit lands detailed in Schedules 1 and 2 of the plaint.

(2.) The plaintiffs -respondents filed the suit for partition of the said lands. Admittedly, Biseshwar Rai and Achhaibar Rai were full brothers. Plaintiffs and defendants 1st part belong to the branch of Achhaibar Rai and defendants second party belong to the branch of Bisheshwar Rai. Admittedly, Achhaibar Rai and Bisheshwar Rai separated before the revisional survey. However, according to the plaintiffs, there was separation but there was no partition of the lands by metes and bounds whereas according to the contesting defendants, there was separation in all respects. - Mahabir Singh, Jadu Singh and Bir Singh were sons of Achhaibar Rai and separated before survey. According to the plaintiffs, there has been no batwara of the lands which belonged to Mahabir, Bir and Jadu Whereas, according to the contesting defendants, there has been batwara of the said lands by metes and bounds an no property is joint. The lands detailed in Schedule 2 of the plaint are Khata No. 54 which, admittedly, belong to both the branches, namely, Bisheshwar Rai, Achhaibar Rai. Mostt. Deo Sunder Kuer was the widow of Mahabir Rai. However, no dispute has been raised with respect to the said lands.

(3.) In the present appeal the dispute is with respect to Schedule 1 which relates to Khata No. 53. Thus, the real issue involved in the present appeal is as to whether there was partition by metes and bounds with respect to Schedule 1 property or the separation was simply for the sake of convenience: This issue was bifurcated into three issues, namely, Issues No. 4, 5 and 6, which have been considered together by the Trial Court which on consideration of the evidences held that the evidences of P.Ws. show that the parties have got separate houses of their own since long and that they are cultivating some lands separately for the sake of convenience. On the basis of the Khatian entries with respect to the suit lands it has been held that it does not lend support to the defendants' theory that Bir Singh alone separated and Mahabir Singh and Jadu Singh remained joint and that the defendants have failed to proved the fact that there has been batwara of the suit lands by metes and bounds. Accordingly, the plaintiffs have been held to be entitled to a decree for partition of the suit lands by metes and bounds of their share to the extent of half in Schedule 1 lands of the plaint and to the extent of 1/4th in Schedule II lands of the plaint.