MATHTHI BAI Vs. SURAJ SINGH

JUDGEMENT

(1.) HEARD on the question of admission.

(2.) THIS appeal is by the plaintiffs, who have lost in both the Courts.

(3.) THE defendants No. 1 to 3 filed the written statement in which inter -alia the claim of the plaintiffs was denied. It was further pleaded that the suit land is not the ancestral property of the plaintiffs, but the same belongs to Devi Singh i.e. father of defendants No. 1 to 3 and 12. After the death of Devi Singh, the suit property devolved on them. It was further pleaded that defendants No. 1 to 3 and 12 are in possession of the suit land for the past about 40 years as owner thereof.