CHARWA ORAON Vs. DASRATH ORAON

JUDGEMENT

(1.) Heard Mr. Arun Kumar, learned counsel appearing for the appellant.

(2.) This second appeal has been filed against the judgment and decree dated 31.08.2018 (Decree sealed and signed on 14.09.2017) passed by learned District Judge-III, Gumla in Title Appeal No.04/2015 whereby the learned court of appeal below dismissed the appeal and confirmed the judgment and decree dated 23.02.2015 (Decree sealed and signed on 04.03.2015) passed by the learned Civil Judge (Division-I) cum A.C.J.M. Gumla in Partition Suit No.18/2005, has been confirmed.

(3.) The Partition Suit No.18 of 2005 has been instituted for the partition of suit land more fully described in Schedule A of the plaint being the land under Khata No.6 and 7 of Village Ludgo, P.S. Ghaghra, District Gumla.