LAWS(JHAR)-2002-8-78

MUKHLAL SINGH Vs. SITARAM MUNDA

Decided On August 01, 2002
MUKHLAL SINGH Appellant
V/S
Sitaram Munda Respondents

JUDGEMENT

(1.) THIS appeal has been filed by defendants against final Decree passed in Partition Suit No. 61 of 1951.

(2.) Bishun Singh Babu had two sons, namely, Sohan Singh Babu and Sitaram Singh Babu. Sohan Singh Babu left behind five sons, Mukhlal, Banbihari, Jairam, defendant no. 3, Madan, defendant no. 4 and Bishun, defendant no. 5. Mukhlal died issueless. Banbihari had two sons, Sohanbabu, defendant no. 1 and Mukhlal Babu, defendant no. 2. Sitaram Singh Babu left behind two sons, Sahdeo Babu, plaintiff no. 1 and Rupial, plaintiff no. 2.

(3.) Plaintiffs claimed half share in the properties (8.03 acres land), detailed in Schedule at the foot of the plaint.