RANGI Vs. KARAM SINGH

JUDGEMENT

(1.) THIS appeal has been preferred by the defendants against decree for declaration granted in favour of plaintiff-respondent to the effect that the plaintiff was owner in possession of the suit land.

(2.) CASE of the respondent-plaintiff is that his mother Smt. Parmeshwari was owner in possession of the suit land and after her death, he was her only legal heir.

(3.) MAIN question before the court was whether the suit land was ancestral and under the custom Smt. Parmeshwari lost her right of inheritance on her getting married in the year 1954.