P.N. Mookerjee, J. - (1.) This appeal is by the Plaintiff and it arises out of a suit for partition.
(2.) The dispute is with regard to item No. 1 of the plaint properties.
(3.) In the said property, the Plaintiff claimed 12 annas share on the footing that he had 4 annas, as his ancestral interest and 8 annas by purchase from a co -sharer Dasimoni.;