NARO DEVI Vs. PARSHOTAM

JUDGEMENT

(1.) The appellants are the plaintiffs. They filed this second appeal under section 41 of the Punjab Courts Act assailing the judgment and decree of the District Judge, Kaogra, dated 6 -3 - 982, whereby the lower Courts decree was affirmed and appeal stood dismissed.

(2.) The bone of contention pertains to the agricultural land measuring 57 kanals and 12 -1/2 marlas detailed in the head -note of the plaint (hereinafter referred to as the suit land).

(3.) In order to appreciate the real controversy arising in between the parties, their pedigree -table is absolutely essential to be detailed which, in fact, is not at all disputed: Chhaju Jawahar (died issueless) Shankar Ram Ditta Bogar Khazana Mehtaba (died issueless) on 6 -9 -1964. Assa Smt. Kesho (widow) Naro (daughter) Plaintiff -1. Bisso (daughter) Dalipa Plaintiff -2 Karma Plaiotiff -3