KHEDURAM SAHU Vs. AGASIYA BAI SAHU

JUDGEMENT

(1.) This second appeal preferred by the appellants/LRs. of original plaintiff - Kheduram Sahu was admitted for hearing on the following substantial questions of law:-

(2.) The following genealogical tree would demonstrate the relationship among the parties:-

(3.) Sukhram had four sons namely Milau, Phoolsingh, Banaram and Sadaram. Phoolsingh had one son namely Kheduram who is the plaintiff and two daughters namely Agasiya who is defendant No. 1 and Khediya who died leaving behind her daughter Neminbai who is defendant No. 2.