RAM LUBHAYA Vs. LACHHMI

JUDGEMENT

(1.) The plaintiff/appellants filed a suit for possession of the land, on the pleadings that they were agnates of Saria the adopted son of Jattu and, therefore, were entitled to inherit the land being preferential heirs.

(2.) The pedigree table given in the suit reads as under: Kauda | |------------------------------------------------------------------------------| |Jattu he adopted Saria Ganda Dasundhi Suba | |s/o Suba as his son died issueless | | | |------------------------------------------------------------------------------| | | |---------------------------------| | Ganda died issueless | Chhajju | |---------------------------------| | |----------------------------|--------------------------| | Mela | Mansa died issueless | |----------------|-----------|--------------------------| | | |-------------------------------------------------------------------------| |Ram Lubhaya plaintiff Janak Dulari plaintiff Raj Rani plaintiff No. 3 | |No. 1 No. 2 | |-------------------------------------------------------------------------| |--------------------------------------------------------------------------------------| |Ramji | Lalji died | Saria died issueless | Ganda died issueless | Babu died issueless| |------|-------------------------------------------------------------------------------| | |----------------| |Amar Chand died | |----------------|

(3.) It was the case set up by the plaintiff/appellants, was that the suit land was allotted during consolidation of holdings of village Malhewal, in lieu of the land which had devolved upon Saria, adopted son of Jattu son of Kauda.