ANIL KUJUR Vs. CIRIL @ MANDU KUJUR

JUDGEMENT

(1.) This is the plaintiffs 'second appeal, who lost suit for prtition in two courts below.

(2.) The parties are by caste Oraan and are members of Scheduled Tribes. Hindu Law is not applicable to them. There Is no presumption of jointness of the family members.

(3.) Partition Suit No. 165 of 2002 was filed by the plaintiffs In the court of Subordinate Judge at Ranchi, seeking decree for partition of their half share In the suit. The case of the plaintiffs Is that the plaintiffs and defendants are Joint. The plaintiffs have got half share in the suit property. They requested for partition of their shore, but the defendants refused. Hence the suit.