RUKMANIYA D/O. LATE NANHKA Vs. JAYMANIYA

JUDGEMENT

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

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

(3.) The plaintiff instituted a suit for declaration of title, partition and possession stating inter-alia that she is daughter of Kalu Ahir who died 30 years prior to the date of filing of the suit on 29.11.94 and the suit property was granted in the names of her father namely Kalu Ahir and father of the defendants namely Nanhka Ahir in Surguja settlement and after death of Kalu Ahir and Nanhka Ahir, the suit property was jointly inherited by the plaintiff and the defendants, from which the defendants dispossessed the plaintiff in the month of July, 1993 and her title has been denied by them, as such, she is entitled for 1/2 share in the suit property and also prayed for partition and possession.