MISS CHINA MOITRA Vs. DINANATH MOITRA

JUDGEMENT

(1.) Heard learned counsel appearing for the parties.

(2.) The sole appellant has preferred this appeal being aggrieved and dissatisfied with the judgment and decree dated 24.08.2002 passed by Addl. Judicial Commissioner, Ranchi in Title Appeal No.106/95 affirming the judgment dated 14.09.95 and the decree dated 25.09.95 passed by Sri T. Pathak, Sub-Judge-VII, passed in Partition Suit No.183 of 1988/ 17 of 1994.

(3.) It appears that this appeal was filed on 27.11.2002 and on 13.08.2004 this appeal was admitted for hearing on the following substantial questions of law :