SHEO DAYAL MAHTO Vs. BABU LAL MAHTO

JUDGEMENT

(1.) The appellants are the plaintiffs and the appeal has been preferred against the Judgment of reversal passed by the Additional Judicial Commissioner, Fast Track Court No.6, Ranchi in Title Appeal No.81/07.

(2.) The parties shall be referred by their original placement in the suit and shall include their legal representatives substituted from time to time.

(3.) The plaintiffs Sheo Dayal Mahto S/o Late Jhaboo Mahto and Manbodh Mahto S/o Late Somra Mahto, filed suit for partition of the suit land to the extent of half share of the plaintiff and to carve out separate Takhta for the same. PLAINTIFF'S CASE