LALA BHAGWAT SAHAI Vs. BEPIN BEHARI MITTER

JUDGEMENT

(1.) This is an appeal from the judgment and decree of the High Court of Calcutta, dated the 5 May, 1905, which reversed those of the Subordinate Judge of Gaya, dated the 4 February, 1904.

(2.) The sole question for decision on the appeal is whether the appellants are entitled to partition of certain properties, as against the opposing respondents.

(3.) In order to dispose of this question, it is sufficient to deal very broadly with the facts. It is enough to say that the appellants are proprietors of a Mokurrari interest in the properties in question, the opposing respondents being owners of a fractional share in the Zemindari interest in the same properties.