PANKHRACIUS XALXO Vs. VINCENT XALXO

JUDGEMENT

(1.) None appears for the parties.

(2.) The order dated 04.03.2016 passed in Title Appeal No.05 of 2015 passed by District Judge, Simdega is under challenge whereby and whereunder the petition dated 21.12.2015 filed under the provision of Order XLI Rule 27 of the Code of Civil Procedure has been rejected.

(3.) The fact of the case is that the partition suit has been filed being Partition Suit No.15 of 2013 for partition of the land under Khata No.22, 23, 24, 44, 45, 46, 47, 199 and 200 including several other plots measuring a total area of 65.67 acres of Mouja Chandrimunda VillageBangaon, Korengatoli, P.S. Kurdeg, District Simdega.