N.K. Mehrotra, J. - (1.) Heard the learned counsel for the parties.
(2.) This is an appeal under Section 100 of the Code of Civil Procedure against the judgment and decree dated 31.5.1983 passed by the Civil Judge, Kheri, in Civil Appeal No. 93 of 1981 allowing the same and setting aside the judgment and decree dated 4.3.1981 passed by the Munsif, Kheri in Regular Suit No. 420 of 1979, Maya Devi v. Smt. Ram Kali and others .
(3.) Plaintiff-appellant Maya Devi filed the suit for partition of the house in suit claiming half share in it. The Munsif decreed the suit on 14.3.1983 for partition of the house in suit declaring half share of plaintiff-appellant Smt. Maya Devi. Deceased-respondent No. 1 Smt. Ram Kali filed first appeal, which was decided by the Civil Judge, Kheri. The appeal was allowed and the suit was dismissed.;