PHOOL SAKHI Vs. RAM SAKAL SINGH

JUDGEMENT

(1.) The present Second Appeal was filed by Smt. Phool Sakhi Devi (plaintiff-appellant) against the judgment and decree dated March 7, 1981 passed by the learned Civil Judge, Ballia (Lower Appellate Court) whereby he confirmed the judgment and decree dated 1-6-1974 passed by the learned Additional Munsif, Ballia (Trial Court), is Suit No.254 of 1970.

(2.) It appears that the said Smt. Phool Sakhi Devi (plaintiff-appellant) filed a Suit being suit No.245 of 1970 against Ram Sakal Singh (defendant-respondent no.1) and Harsh Narain (defendant-respondent no.2) as defendants nos.1 and 2, respectively in the said Suit.

(3.) It may be mentioned at the outset that the said Smt. Phool Sakhi Devi (plaintiff-appellant) expired during the pendency of the present Second Appeal, and she was substituted by her heirs and legal representatives, namely, Smt. Sushila Srivastava and three others (plaintiffs-respondents nos.l/ 1,1/2,1/3 and respectively).