HINCHHARAM Vs. SHYAMA BAI

JUDGEMENT

(1.) This second appeal preferred by the appellants / defendants herein was admitted for hearing on the following two substantial question of law :.? "

(2.) The following genealogical tree would demonstrate the relationship between the parties :.? Bharat Singh Dariyav Singh Wife - Phafi Bai Guharam Hinchharam Kaijabai Dheliyabai Wife - Shyama Bai Plaintiff 1 Churaman Khemraj Dilip Pyari Bai Indrani Bai Plaintiff 2 Plaintiff 3

(3.) The suit property (land as well as house) mentioned in Schedule 'A' and 'B' annexed with the plaint situated at Village Takam, Tahsil Berla was originally held by Dariyav Singh. He and his wife Phafibai had two sons namely defendant No. 1 - Hinchharam and Guharam; and two daughters namely defendant No. 4 - Kaijabai and defendant No. 5 - Dheliyabai. The three plaintiffs are widow and daughters of Late Guharam. Defendants No. 2, 3 and 6 are Hinchharam's sons namely Churaman, Khemraj and Dilip respectively.