As per the case facts the plaintiff's suit initially dismissed by the Trial Court and First Appellate Court was later decreed by the High Court based on an alleged oral ... partition and certain deeds However these deeds related to different land parcels and the High Court overlooked other evidence including documents proving joint land allotment and the plaintiffs' own admission of no partition The reason for the appeal to the Supreme Court was to challenge the High Court's reversal of the lower courts' concurrent findings The question arose whether the High Court erred in setting aside the concurrent judgments and whether its finding of an oral partition was flawed Finally the Supreme Court determined that the High Court's judgment was unsustainable as it failed to adhere to Section of the Code of Civil Procedure and demonstrated a flawed appreciation of evidence overlooking crucial details Consequently the Supreme Court allowed the appeal overturning the High Court's decision and reinstating the rulings of the Trial Court and First Appellate Court which dismissed the plaintiff's suit