KADAM KUNWAR Vs. SUKHNANDAN

JUDGEMENT

(1.) The substantial question of law involved, formulated and to be answered in the second appeal preferred by the defendants is as under:-

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

(3.) It is the case of the plaintiffs that Sonsai had three sons namely, Karansai, Agarsai and Bahadur. The plaintiffs are sons of Bahadur. It was further pleaded that Sonsai was their grandfather as their father's father was Sonsai. It was also pleaded that in the year 1985 they came to know correctly that their father's father was Sonsai, as such, they are entitled for declaration of title and possession in the suit property originally held by late Shri Sonsai.