HARABATI Vs. JASODHARA DEBI

JUDGEMENT

(1.) The plaintiffs have preferred this appeal against the judgment and decree passed in Title Appeal No. 28/72 by the Addl. District Judge, Berhampur confirming the decision of the Additional Subordinate Judge, Berhampur in Title Suit No. 18 of 1968.

(2.) To appreciate the facts of this case, the admitted genealogy showing the relationship of the parties is given below:-

(3.) The plaintiff, as shown in the genealogical tree, are the sisters of Dileswar, and defendants 2 to 4 are the distant cousins of Dileswar.