MUCHI RAM MAHATO Vs. SANTISH MAHATO

JUDGEMENT

(1.) Heard the parties.

(2.) This Appeal has been preferred against the Judgment and decree dated 19.08.2008 and 30.08.2008 respectively, passed and signed by Additional Judicial Commissioner, Fast Track Court, Khunti in connection with Title Appeal No. 65/2004 whereby Judgment dated 24.07.2004 and Decree dated 06.08.2004, passed and signed by learned Munsif, Khunti in connection with Title Partition Suit No. 19 of 1999, has been affirmed and the appeal stood dismissed.

(3.) The appellants (hereinafter referred as defendants) were defendants in the original Title Partition Suit No. 19 of 1999 whereas respondents (hereinafter referred as plaintiffs) were plaintiffs in the said Title Partition Suit filed in the Court of Munsif, Khunti. It appears that the plaintiff had filed a suit for partition in the Court of Munsif claiming 1/3rd share in favour of plaintiffs No. 1 and 2, 1/3rd share in favour of plaintiff No. 3 and rest 1/3rd share in favour of defendants in the suit property.