DEVNARAYAN Vs. YUHNA RAM

JUDGEMENT

(1.) This second appeal preferred by the appellants/plaintiffs was admitted for hearing on 03/09/2020 by formulating the following substantial question of law :-

(2.) Plaintiffs No. 1 to 4 as well as defendant No. 1 are brothers and sister and defendant No. 2 is the son of defendant No.

(3.) Resisting the suit, defendants No. 3 to 5 filed their written statement controverting the allegations made in the plaint and pleaded that plaintiffs are not entitled for decree as claimed.