(1.) Appellants/plaintiffs have filed this appeal against the judgment and decree dt.30.3.2005 passed by the Additional District Judge, Gwalior in Civil Suit No.2A/2004.
(2.) Umacharan Pradhan had four sons; Prakashchandra, Kailashchandra, Avinashchandra and Vishwas. Kailashchandra died unmarried. Avinashchandra had a son namely Yash Pradhan. Vishwas had three sons; Ajit, Atul and Akshay. Prakashchandra had wife Shyamlata and three sons ; Amar, Achal, Tilak and three daughters; Sadhna, Mamta and Alka. Amar died and he had four daughters. The plaintiffs are the son and daughters of late Prakashchandra. Defendant No.1 is said to have got some rights in the property on the basis of agreement to sale executed by Avinash vide Ex.D/1 in regard to sale of the land. Defendant No.2 is the son of defendant No.1. During the pendency of the suit, defendant No.2 vide three registered sale deeds sold the said land in favour of defendant No.2(a) vide registered sale deed dt.15.10.1996.
(3.) Defendant No.6 is the wife of Prakashchandra and defendant No.7 Achal Pradhan is the son of Prakashchandra. Similarly, Defendant No.8 is the wife of Amar Pradhan. Defendants No.9,10 and 11 are daughters of Amar Pradhan S/o Prakashchandra.
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