- (1.) THIS appeal is directed against the judgment of the lower appellate court reversing the findings of the trial Court in a suit for partition.
(2.) THE plaintiff Ram Kumar Sahu had filed the suit claiming 1/3rd share in partition of the suit properties described in schedules-A and B to the plaint.
(3.) THE trial Court dismissed the suit holding that there was no unity of title and possession since the suit properties stood partitioned in the year 1952.;