BHARAT Vs. RAJARAM

JUDGEMENT

(1.) HEARD on admission.

(2.) THIS appeal at the instance of plaintiffs is directed against judgment and decree dated 14.8.2006 passed in Civil Appeal No. 5 -A/2006 by Third Additional District Judge, Katni, affirming judgment and decree dated 13.5.2005 passed in Civil Suit No. 26 -A/2001 by Second Civil Judge Class II Katni.

(3.) RECORD reveals that Ketki Bai earlier married to Halke Lodhi and defendant Rajaram was born out of the said wedlock. Halke Lodhi died on 1.4.1950 resulting in devolution of right over the property belonging to Halke Lodhi in favour of Ketki Bai and Rajaram (the defendant). However, Ketki Bai remarried Baisakhu in 1953 and out of the wedlock, plaintiffs were born.