RANGOBAI Vs. LAXMI

JUDGEMENT

(1.) The substantial question of law involved, formulated and to be answered in the second appeal preferred by defendants No.4 to 7 is as under:-

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

(3.) It is the case of the plaintiffs that originally the suit property was held by Nanha Ram as he was granted raiyat rights in Surguja State Settlement vide Ex.P/3 and after his death, Hublal, father of the plaintiffs, has inherited the property. Defendants No.4 to 7 have no right and right over the suit property, as such, the they are entitled for decree of declaration of title, possession and permanent injunction.