- (1.) This First Appeal arises out of a judgment and decree dated 23/12/1976 passed by Shri Arun Chandra Das, Additional Subordinate Judge, IIIrd court, Palamau at Daltonganj in P.S. No. 25 of 1976, whereby and where under the said learned court dismissed the plaintiff-appellants suit.
(2.) The plaintiff-appellates filed the aforementioned suit for partition as against the defendants-respondents, claiming therein four shares out of twenty-four shares therein in favour of plaintiff Nos. 1 and 3 shares out of 24 shares in favour of the plaintiff No. 2.
(3.) The relationships of the parties appears from the following genealogical table.;