MOHANLAL BALAI Vs. PANNARAM BALAI

JUDGEMENT

(1.) Both the writ petitions are being decided by this common order as the parties are common and the question involved is also common.

(2.) The first writ petition relates to challenge to the preliminary decree of partition passed by the learned trial court which was challenged by the petitioner before the learned Revenue Appellate Authority and then before the learned Board of Revenue. Both the courts below have rejected contention of the petitioner.

(3.) Similarly, the appeal against the final decree under challenge in the second writ petition also met the same fate.