PADAN MALLIK Vs. SAKHIA BEWA AND ANR.

JUDGEMENT

(1.) THE unsuccessful plaintiff No. 1 in both the courts below has preferred this appeal, Plaintiff No. 2 died during the pendency of the suit.

(2.) THE following genealogical tree will show the relationship of the parties and the other relevant persons :-

(3.) DURING the pendency of the suit defendant No. 2 was somehow impleaded, but she in her written statement and deposition in court disclaimed her relationship with the parties and any right to or, interest in the suit property.