JUGAL KISHORE SINGH Vs. SHEO NANDAN SINGH

JUDGEMENT

(1.) Heard Mr. Amar Kumar Sinha, learned counsel for the plaintiffs/ appellants.

(2.) Being aggrieved and dissatisfied with the judgment and decree dtd. 12/8/2016 (decree signed on 26/8/2016) passed by the learned District Judge-II, Chatra dismissing the Title Appeal No.51 of 2009 and confirming the judgment and decree dtd. 16/9/2009 (decree signed on 13/10/2009) passed by the learned Subordinate Judge-I, Chatra in Partition Suit No.09 of 1998, the plaintiffs/appellants have preferred this second appeal.

(3.) Partition Suit No.09 of 1998 was instituted for partition of the lands mentioned in Schedule-C to the plaint, claiming 2/3 rd share therein and accordingly, prayer was made for preliminary decree to be passed in favour of the plaintiffs by appointing a survey knowing Pleader Commissioner, a separate takhta of their share be carved out and possession of the same to be delivered to them with costs of the suit.