BIASAN DEVI Vs. PARKASH

JUDGEMENT

(1.) This second appeal is directed by legal representatives of Kanshi Ram defendant against the respondent-plaintiffs, which was admitted for hearing on 27th October, 2000, on the following substantial questions of law:

(2.) The estate of Santu son of Gauri Ditta is in dispute in the instant appeal.

(3.) The brief facts giving rise to the instant appeal can be summarized thus. The predecessor -in-interest of the respondents herein to be referred as the plaintiffs had filed a suit for possession against the predecessor-in-interest of the appellants Kanshi Ram (deceased) and the legal representatives of deceased Santu (proforma respondents No.8(a) to 8 (d)), hereinafter referred to be as the defendants, in respect of 1/3rd share in the estate of Santu aforesaid.