RAJENDRA PRASAD SAHU Vs. KAMLA DEVI

JUDGEMENT

(1.) This second appeal is against the judgment and decree of learned 3rd Additional Judicial Commissioner, Ranchi passed in Title Appeal No. 65 of 2005 whereby said learned lower appellate court has dismissed the appellant's appeal and upheld the judgment and decree of learned Sub-Judge-II, Ranchi passed in Partition Suit No. 108 of 2001.

(2.) The appellant was the plaintiff- He had filed the said Partition Suit No. 108/2001 seeking partition of 8 Annas' share in the suit property described in Schedule-C to the plaint

(3.) The original plaintiff Smt. Makhola Devi, mother of the appellant, died during pendency of the suit and the present appellant was substituted after her death.