RAMDHAN BEDIA Vs. CHOPNI DEVI

JUDGEMENT

(1.) Heard Mr. R.N. Sahay, learned senior counsel appearing for the appellants and Mr. Ashok Kumar Sinha, learned counsel appearing for the contesting respondents.

(2.) This second appeal has been filed being aggrieved and dissatisfied with the judgment dtd. 30/9/2002 and the decree following thereupon signed on 8/10/2002, passed in Title Appeal No. 02 of 2001, by the learned ADJ-VII, Hazaribag, dismissing the said appeal and thereby confirming the judgment dtd. 12/9/2000 and the decree signed on 22/9/2000, passed in Partition Suit No. 45 of 1993, by the learned Addl. Sub Judge, Hazaribag.

(3.) The appellants/plaintiffs have instituted the Partition Suit No. 45 of 1993 for a decree of partition of 1/2 share in the suit property detailed in Schedule-B of the plaint. Further prayer has been made for declaration of their full right over khata No. 32 detailed in Schedule-C of the plaint and also the cost of the suit.