RADHIYA MOSST. Vs. RAMDASI DEVI

JUDGEMENT

(1.) Heard learned Counsel for the Appellants.

(2.) The instant second appeal arises out of the judgment dated 12.6.2008 and Decree dated 26.6.2008 passed by the Additional District Judge, F.T.C., Koderma in T.A. No. 17 of 2005 affirming the judgment and Decree dated 5.9.2005 (decree sealed and signed on 5.10.2005) passed by the Sub-Judge-3, Koderma in Partition Suit No. 11 of 1993.

(3.) A suit was preferred for partition against Defendant Nos. 1 to 11 and for declaration of 1/3rd share of the Plaintiffs in the suit lands and also for a declaration that alleged Hukumnama and sale deeds are collusive, without any consideration and it was never acted upon and therefore not binding upon the Plaintiffs.