(1.) The hearing of the case is being held through video conferencing on account of restricted functioning of the Courts.
(2.) Defendant No.2, 3, 4, 5 and legal heirs of defendant no.6 are in appeal qua the rights of the appellants against a concurrent findings of fact. The first appellate Court, on re-appreciation of the evidence, has partly modified the decree passed by the trial Court, however, as regards the claim of the appellants, there is a concurrent findings of fact.
(3.) Some facts are required to be noticed.