ROBERT ANTHONY Vs. SHAKUNTLA

JUDGEMENT

(1.) This second appeal preferred by the appellants/plaintiffs was admitted for hearing on the following substantial question of law :-

(2.) Following genealogical tree would demonstrate the relationship between the parties :-

(3.) Admittedly, the suit property bearing Khasra No. 690/7 admeasuring 1776 sq. ft. was purchased by the propositus herein i.e. Mattus Anthony who had two wives namely Filomina and Shyam Bai. Plaintiffs are the son and daughters of Mattus Anthony out of his wedlock with Filomina whereas defendants are wife and sons and daughter of deceased John Anthony who was the son of Mattus Anthony born out of his wedlock with Shyam Bai.