K.C. Agarwal, A.C.J. - (1.) This is a plaintiffs second appeal filed against the concurrent Judgements of the two courts below holding that the plaintiff had no right to get the partition to the extent of the share claimed by the plaintiff in the two houses Nos. 307/186 and 302/184, Mohatsimganj, Allahabad The house belonged to one Haji Mohammad Khan as was claimed by the plaintiff on his death the property was inherited by his widow and as the defendants were not prepared to partition the property, the suit was filed.
(2.) The suit was contested by the defendants denying the pedigree set up by the plaintiff.
(3.) Following issues were framed in the suit by the Munsif : 1. What is the share of the plaintiff, if any, in subject matter of the suit. 2. Whether defendant No. 2 is a bona fide purchaser for value without notice if so, its effect? 3. Is the suit barred by estoppel and acquiescence? 4. Relief?;