MABOOD Vs. BIBI JALISA

JUDGEMENT

(1.) Heard Mr. Manoj Kumar Sah, learned counsel for the appellants.

(2.) This second appeal has been filed being aggrieved and dissatisfied with the judgment and decree dtd. 28/10/2009 (decree signed on 23/11/2009) passed by the learned District Judge, Godda in Civil (Title) Appeal No.21 of 2000 affirming the judgment dtd. 29/6/2000 (decree signed on 13/7/2000) passed by the learned Sub-Judge-I, Godda in Title (Partition) Suit No.29 of 1998.

(3.) Title (Partition) Suit No.29 of 1998 was instituted by the appellants/plaintiffs in which they have claimed 4/5 share in the suit property, which was dismissed on contest with cost vide judgment dtd. 29/6/2000. Being aggrieved with that judgment, the appellants/plaintiffs have filed Civil (Title) Appeal No.21 of 2000 which was dismissed vide judgment dtd. 28/10/2009 affirming the judgment passed by the learned trial court and, thereafter, this second appeal has been filed by the appellants/plaintiffs.