RAMIS TOPPO Vs. ANIMA PUSHPA TOPPO

JUDGEMENT

(1.) Appellants are the defendants who have preferred second appeal against the judgment dtd. 9/6/1997 passed in Title Appeal No.56 of 1991 setting aside the judgment and decree dated 30.031991 passed Sub Judge-II, Latehar in Title Suit No.67 of 1987.

(2.) The plaintiff filed the suit for partition of the properties fully detailed in Schedule of the plaint.

(3.) The first appellate court reversed the judgment and decree in question and remanded the case back to the court below with liberty given to the plaintiff to amend the plaint and defendants to have an opportunity to file written statement.