MOHAN LAL Vs. BARMA DEVI AND ORS.

JUDGEMENT

(1.) SMT . Barma Devi and Smt. Maya Devi, claiming themselves to be daughters of Jethu Ram son of Munshi Ram, had brought a suit for seeking a decree of declaration with consequential relief of possession by way of partition against the defendants claiming themselves as owners to the extent of 1/7th share each of the suit property.

(2.) DEFENDANTS No. 2 to 5 (respondents No. 3 to 6) are their brothers whereas defendant No. 6 (respondent No. 7) is the mother of the plaintiffs, respondents No. 1 and 2 herein.

(3.) IN the lower court, during the suit proceedings, so far as other defendants are concerned, defendants No. 2 ad 3 had not made appearance and thus were proceeded against ex -parte, whereas defendants No. 4 to 6 had admitted the claim of the plaintiffs.