DROPTI AND OTHERS Vs. LAIQ RAM AND OTHERS

JUDGEMENT

(1.) The present Regular Second Appeal has been filed by the appellants. It was admitted on the following substantial questions of law:

(2.) Shri Hari Singh had three sons, namely Moti Ram, Kirpa Ram and Surat Ram. Moti Ram died between the year 1949-50, whereas Kirpa Ram died about 2 months prior to filing of the suit in December, 1990 leaving behind his sons, respondents No.1 to 4 herein, "the plaintiffs".

(3.) The plaintiffs filed the suit against Surat Ram and Sohan Lal impleading Konla alias Kamla, widow of Kirpa Ram, Smt. Mathi, Smt. Surma Devi and Smt. Sarla Devi wives of Ram Saran, as proforma defendants.