TANTOORAM MEGHWA Vs. CHANDRIKA SUKHIRAM

JUDGEMENT

(1.) THIS appeal is by the Plaintiff against the decree dated 17 -8 -1956, passed by Shri R. L. Gupta, Additional District Judge, Durg, in Civil Appeal No. 29 -A of 1956, confirming the decree passed by Shri A. R. Khan, Civil Judge Class II, Bemetara, in Civil Suit No. 65 -A of 1954, dated 30 -12 -1955.

(2.) ONE Meghwa owned considerable property, including the suit house. He effected a partition of the family property between his sons, when the suit house was allotted to the share of Sukhiram. The genealogy of the parties is as under:

(3.) THE Respondents' defence was that they and their predecessor had been in continuous possession of the suit house after the partition in the year 1933. They raised other pleas, which it is not necessary to advert to.