MADHURI DEVI Vs. GANGA LAL

JUDGEMENT

(1.) Heard the learned counsel appearing on behalf of the appellants.

(2.) This second appeal has been filed against the judgment and decree dtd. 28/11/2019 (decree signed on 13/12/2019) passed by learned Additional Judicial Commissioner- XX, Ranchi whereby the Civil Appeal No. 36 of 2019 has been dismissed and final decree dtd. 6/12/2018 passed by the learned Munsif, Ranchi in Original Suit (Partition) No. 92 of 2005 has been confirmed.

(3.) Learned counsel for the appellants has submitted that the matter arises out of Partition Suit No. 92 of 2005 wherein the plaintiff had claimed half share of the suit property. He submits that altogether five issues were framed and preliminary decree was prepared. Pleader Commissioner was appointed and thereafter, final decree was also prepared.