ARUN BHANSALI,J. - (1.) This appeal is directed against the judgment and final decree dated 30.11.2007 as upheld by the appellate judgment dated 23.4.2015.
(2.) The respondent-Smt. Sugra filed a suit for partition; the suit was dismissed by the trial court by judgment and decree dated 30.8.1999. The appeal filed by the plaintiff was allowed by the First Appellate Court and she was held entitled to ? .. "rd share.
(3.) In the second appeal, it was clarified that the plaintiff would be entitled to ? .. "rd share of Noor Mohammed, who had share in the suit property and the appeal was disposed of.;