IMAL CHANDRA MONDAL Vs. BIKASH CHANDRA MONDAL

JUDGEMENT

(1.) The appellants are the defendants nos.1 and 2 who have preferred the appeal against the judgment and decree passed by the Senior Civil Judge-III, Jamshedpur in Title (Partition) Suit No. 113 of 2008 whereby and whereunder, the suit of the plaintiffs has been decreed for 1/5th share in the property detailed in Schedules-A and B of the plaint.

(2.) The parties will be referred by their original placement in the suit and shall include their legal representatives substituted at different stages.

(3.) Plaintiff Bikash Chandra Mondal filed the suit for partition of 1/5th Schedules-A and B property fully detailed in the plaint.