BHUKHLI MAHATANI Vs. NANKU MAHTO

JUDGEMENT

(1.) PLAINTIFFS are appellants. By impugned preliminary decree passed in Partition Suit filed by them their claim for partition of 1/3rd share of plaintiff No. 1 and 1/3rd share of plaintiffs 2 and 3 in the lands of Khata Nos. 19 and 102 of Mouza Baghdaha, detailed in Item Nos. 1 and 2 of the Schedule of the land shown at the foot of the plaint, has been reduced to the extent that in the lands of Khata No. 19 in Item No. 2 of the Schedule, Plaintiff No. 1 is entitled to 1/9th share and plaintiffs 2 and 3 are jointly entitled to 1/9th share therein, whereas in the lands of Khata No. 102 plaintiff No. 1 is entitled to 2/9th and plaintiffs 2 and 3 together also to the extent of 2/9th share.

(2.) ONE Tulsi Mahto of village Baghdaha within Dhanbad district left behind three sons, Jairam Mahto, Bandhu Mahto and Babula Mahto, Jairam Mahto died leaving behind his widow and two daughters. Bandhu Mahto left behind three sons, namely. Kishun Mahto, Pusha Mahto and Rupu Mahto and Babulal left behind his widow Fudni, a son Lalu and daughter Domni Bhukhli Mahatain widow of Pusu Mahto along with Kulu Mahatain widow of Rupu Mahto, and Hari Prasad Mahto son of Rupu Mahto filed Partition Suit wherein Jasoda widow of Kishun and his son Dukhan Mahto, Kamal Mahto and Tekhlal Mahto and his daughter Kunti Mahatain were impleaded as defendants 1 to 5.

(3.) ACCORDING to the plaintiffs, Sahodaria alias Bhusia was widow of Jairam Mahto and she along with her two daughters Bilasi and Kuari Mahatain were impleaded as defendants 4 to 16 and two daughters of Rupu, namely Meghni and Dalwa were made defendants 17 and 18.