(1.) THE appellants have filed this appeal against the judgment and decree dated 16.11.1995 passed in Civil Suit No.100A/1994 by IIIrd Additional Judge to the Court of District Judge, Chhindwara whereby, the suit filed by the plaintiff (respondent) has been decreed in her favour.
(2.) THE respondent No.1 -plaintiff filed a suit for declaration and possession. She pleaded that her father was died on 30.12.1984. The family tree of the plaintiff as pleaded by her is as under: -
(3.) AT the time of death, her father had following properties: -