MALTIBAI Vs. BHAGNU S/O CHHOTERAM

JUDGEMENT

(1.) THE unsuccessful Plaintiffs having lost from both the Courts below have filed this second appeal.

(2.) THE family tree of Plaintiffs and Respondents is as under:

(3.) THE case of Plaintiffs is that Ganeshi Bai who is the mother of Gourishankar could not succeed to the share of Gopal and Gourishankar who died during her life time. Ganeshi Bai died on 24 -5 -1963. Upon her death, her l/3rd share was inherited by the persons whose descriptions are given in para -6 of the plaint and can be seen at a glance on bare perusal of the family tree mentioned hereinabove. The contention of Plaintiffs is that the disputed property continued to be joint and whenever Plaintiffs used to come to Hoshangabad, they used to live in the suit house along with the other family members.