TULSI MAHTO Vs. SULOCHNA DEVI

JUDGEMENT

(1.) This is plaintiff's second appeal against judgment of reversal in Title Appeal No. 21/1990 thereby reversing the judgment and decree passed in in Partition Suit No. 21 of 1987/19 of 1989.

(2.) Parties for convenience shall be referred to by their original placement in the suit and shall include their heirs and legal representatives at different stages. CASE OF PLAINTIFF

(3.) Plaintiffs/Appellants filed suit for partition with respect to the property detailed in Schedule A.