GANAPATH SAHU Vs. BULLI SAHU

JUDGEMENT

(1.) THE following genealogy would show the relationship of the parties :

(2.) ADMITTEDLY, in the disputed properties Keshab's branch has eight annas nine pies interest while Bhikari's branch has seven annas three pies interest. Dhwajamani died sometime in 1923. Defendant 4 Tabha, widow of Dhwajamani, transferred certain properties under a registered sale deed, Ext. A, on 18-7-62 to defendants 1 to 3. Plaintiffs are the sons of Baidhar. The suit is filed by them for declaration of their title to the disputed land, and for a further declaration that Ext. A is not binding on them. Their case was that Dhwajamani died in a state of jointness and the properties passed to them by survivorship.