SUKA BEWA Vs. PARABATI BEWA

JUDGEMENT

(1.) Defendants 2, 3 and 4 have preferred this appeal.

(2.) The undisputed genealogical tree given below will indicate the relationship between the parties.

(3.) The plaintiff (respondent No. 1 herein) instituted this suit for partition of her half share in the Ka schedule lands and for setting aside the sale deed dated 16-4-70 (Ext. A) conveying the lands described in schedule Kha in favour of Budhi Sethi (D. 2), the minor son of deceased defendant No. 1 and defendant No. 4. The lands described in the Kha schedule are included in schedule Ka of the plaint. It is not disputed that the Kha schedule property is the joint family ancestral property of the parties; and Ranka and Kinei, the ancestors of the plaintiff and the defendants, were living jointly, and there was no partition of the said properties by metes and bounds.