BUDDULAL Vs. JAIRAM

JUDGEMENT

(1.) Heard on the question of admission.

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

(3.) Facts giving rise to filing of the appeal briefly stated are that the plaintiffs filed the suit inter-alia on the ground that the land bearing survey No. 975 admeasuring.624 hectares and land bearing survey No. 976 admeasuring.833 hectares were ancestral property of the plaintiffs and defendants No. 4 to 6 and 8 to 11 and in partition, the suit land was allotted to the plaintiffs' father namely Ghasiram and the name of brother of Ghasiram was mutated in the revenue records. After the death of plaintiffs' father, the suit property devolved on them. However, the defendants No. 1 to 3 and 12 asserted their title in respect of the suit property on the basis of sale deed allegedly executed by plaintiffs' uncle namely Sukhai. Thereupon, the plaintiffs filed the suit seeking the relief of declaration of title and permanent injunction.