SHIVANAND Vs. CHANDRAWWA

JUDGEMENT

(1.) Shivanand the second defendant has preferred this second appeal.

(2.) The facts, as ascertained by the Courts below, are follows:

(3.) One Hanamanth Gornal had married Mainawwa, the first defendant and through her, he had a son Shivanand. Hanamanth Gornal had thereafter married Chandrawwa since Mainawwa had gone to her mother's house and did not return. Hanamanth Gornal married Chandrawwa and through her, he had two sons.