Sanjay Kumar Dwivedi, J. - (1.) Heard Mr. R.N. Sahay, learned Senior counsel assisted by Mr. Mrinal Kanti Roy, learned counsel appearing in F.A. No. 466 of 2006 and Mr. Lalit Kumar Lal, learned counsel appearing in F.A. No. 458 of 2006. Both these First Appeals have been filed against the common judgment that is why they have been heard together.
(2.) Both these First Appeals have been filed against the judgment and decree dated 05.04.2006 and 17.04.2006 respectively passed by the Subordinate Judge-V at Jamshedpur in Title (Partition) Suit No. 50 of 1992, whereby, the suit was partly decreed.
(3.) The plaintiff instituted the suit for a preliminary decree for declaration and partition of his 1/7th share in the Schedule- A and B property besides for declaration that the sale deed No. 2517 dated 01.07.1992 is void ab initio, and illegal and for final decree and also the khas possession of his share in schedule property and for the permanent injunction restraining defendant no.7 not to interfere with the schedule property and for the mesne profit.;