KAPIL Vs. JELURAM (DIED AND DELETED)

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.) The defendants filed their written statement opposing the averments made in the plaint and pleaded that Topri died in the year 1954 and after his death defendant No.1 came into possession of the suit land as owner and on the commencement of the Hindu Succession Act, 1956 she became absolute owner and further remained in exclusive possession till the execution of sale deed dated 24.2.86 and prayed for dismissal of suit.