HARIRAM Vs. KENDI

JUDGEMENT

(1.) The substantial questions of law involved, formulated and to be answered in this plaintiffs' second appeal state as under:

(2.) The imperative facts required to be noticed for adjudication of this appeal are as under:

(3.) The trial court, on the basis of evidence led in the case, decreed the suit of the plaintiffs holding that in the Gond Caste, the daughters do not succeed to the property of their father in presence of son; and the defendant No.1 has failed to establish that she is gharjiha daughter of plaintiffs' father and she was given 1/3 share by her father in his life time.