JAGANNATH SABAR Vs. GANA BEWA

JUDGEMENT

(1.) Defendant Nos. 3 and 5 to 7 are the appellants in this First Appeal since purchases by defendant Nos. 3 to 7 under Exts. A and B have been declared by the trial Court to be invalid.

(2.) Plaintiff No. 1 is the mother and natural guardian of plaintiff No. 2. Defendant Nos. 1 and 2 are members of the joint family of which plaintiffs are also members as per the following genealogy

(3.) Plaintiff Nos. I and 2 and defendant Nos. 1 and 2 are members of the Scheduled Tribe and are Hindus governed by Mitakshara School of Law. They possess rayati lands and Choukidar Service lands. On abolition of services by the Orissa Village Services Abolition Act, 1964 with effect from 1-5-1965, the service tenure lands vested in the State Government and were settled with plaintiff No. 2 and. defendant No. 1 in respect of some portions and with defendant No. 2 in respect of some other portions.