BENGALI MAHATO Vs. NUNULAL MAHATO

JUDGEMENT

(1.) Heard the parties. At the outset, learned counsel Mr. Praveen Akhauri, SC Mines I, submits that the Superintendent of Police, Deoghar has submitted the compliance report in terms of the order dtd. 25/11/2021 in I.A. No. 6501 of 2021. Let the same be kept in the record. At the time of hearing of this Second appeal, no one turns up on behalf of the appellant no. 1 of this appeal.

(2.) This Second Appeal under Sec. 100 of the Code of Civil Procedure, 1908 has been preferred against the judgment of concurrence dtd. 22/4/2008 passed by learned first Additional District Judge, Deoghar in Title Appeal No. 22 of 2004 whereby and where under, learned First Appellate Court has found that the judgment and decree passed by learned trial court being the Sub-Judge- II, Deoghar in Title (Partition) Suit no. 102 of 1985 / 302 of 1997 is proper and dismissed the appeal.

(3.) The brief facts of the case is that the plaintiff who are the original appellants of this Second Appeal, filed a partition suit in the court of Sub Judge, Deoghar with the prayer for partition of the suit land.