BHOLA MAHTO Vs. CHOLA RAM MAHTO

JUDGEMENT

(1.) This appeal has been filed by the plaintiffs against the judgment and decree dtd. 16/6/2008 (decree signed on 24/6/2008) passed by learned Additional District Judge Fast Track Court No.III, Hazaribag in Title Appeal No.11 of 2004 affirming the judgment dtd. 20/2/2004 (decree signed on 5/3/2004) in Title Suit No. 29 of 1994 passed by learned Sub-Judge-V, Hazaribag.

(2.) The suit was partly decreed. The partition was allowed with respect to schedule B property and so far as schedule A property is concerned, it was decreed to the extent of Khata No.15 and 1/2 of Khata No.56. The suit was not decreed with respect to Khata No. 57 and half of Khata No.56. The sale deed executed by Bauni Devi and Bilasho Devi dtd. 11/4/1970 was held to be valid. The prayer to set-aside the aforesaid sale deed was also held to be barred by limitation.

(3.) The learned 1st appellate court has affirmed the judgment passed by the learned trial court.