LOKNATH Vs. SINDHU

JUDGEMENT

(1.) This second appeal preferred by the original plaintiff / legal representatives of the plaintiff / appellants herein was admitted for hearing on 4-11-2015 by formulating the following three substantial questions of law: -

(2.) The following genealogical tree, as shown in para 2 of the plaint, would demonstrate the relationship among the parties: -

(3.) The suit property was originally held by Sugriv, he had four sons namely, Mohan, Abhiram, Goverdhan and Jeeverdhan. Mohan died issue-less, whereas Goverdhan had one son Loknath who is the plaintiff herein and Ghasi, son of Abhiram, died in the year 1942. Defendants No.1 and 2 are wife and daughter, respectively, of Ghasi. Defendant No.1 died during the pendency of civil suit, whereas defendants No.3 to 6 are sons and daughter of Jeeverdhan. The dispute relates to the share of Ghasi who died in the year 1942.