BADRI NARAYAN PANDEY Vs. RAM SAGAR MAHTO

JUDGEMENT

(1.) Heard Mr. Ayush Aditya, learned counsel for the appellants.

(2.) This second appeal has been filed being aggrieved and dissatisfied with the judgment dtd. 20/4/2012 and decree signed on 8/5/2012 by the learned District Judge-II, Palamau at Daltonganj in Partition Appeal No.34/2006, dismissing the appeal and thereby confirming the judgment dtd. 31/8/2006 and decree signed on 21/9/2006 passed by the learned Subordinate Judge-II, Palamau at Daltonganj in Partition Suit No.69 of 1973.

(3.) Partition Suit No.69 of 1973 was instituted by the plaintiffs/respondents for partition between the parties, which was decreed in favour of the plaintiffs vide order dtd. 31/8/2006 and against that judgment, Partition Appeal No.34 of 2006 was filed by the defendants/appellants, which was also dismissed vide judgment dtd. 20/4/2012 and the judgment passed by the learned trial court was confirmed.