SUDDU RAM Vs. KAMLESH KUMAR

JUDGEMENT

(1.) This plaintiff's second appeal was admitted for hearing on the following substantial questions of law: -

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

(3.) Ghasi had two wives Dulli and Ghasnin. Defendant No.1 is son of Ghasi from his wedlock with first wife Dulli, whereas plaintiff No.2 is second wife of Ghasi, which according to the plaintiffs, claimed to have entered into marriage with Ghasi in chudi form during the lifetime of Dulli. Suddu plaintiff No.1, son of Ghasi with his second wife Ghasnin, and Ghasnin filed suit that the suit property was inherited by Ghasi from his father, as such, after death of Ghasi, the plaintiffs and defendant No.1 have inherited the property and are entitled for share in the suit property and the sale deed executed by defendant No.1 in favour of defendants No.2, 3 and 4 is null and void. The defendants filed written statement in which the principal plea taken is the plea of denial.