MADHAB MOHAPATRA Vs. BHIKARI PANDA

JUDGEMENT

(1.) THE plaintiffs are the appellants. THE suit out of which this appeal was filed by the plaintiffs as reversioners for setting aside a sale by a widow in favour of defendant No. 1 who in his own right sold the suit property to defendants Nos. 2 to 4.

(2.) A genealogical table showing the relationship of the plaintiffs with the deceased widow is set out as follows : Defendant No. 1 is the purchaser from the widow Tulsi. Defendants Nos. 2 to 4 are purchasers from defendant 1.