TULU (DEAD), PLAINTIFF THROUGH LRS (SMT. HETI DEVI, WIDOW OF LATE SHRI TULU ALIAS TULE RAM AND ORS.) Vs. BHEDU (DEAD) THROUGH LRS (SMT. PRITU DEVI, WIDOW OF LATE SHRI BHEDU ALIAS BHED RAM. AND ORS.) AND SMT. TULLI DEVI (DEAD), DELETED.

JUDGEMENT

(1.) THIS is the plaintiff's Regular Second Appeal filed, under Section 100 of the Code of Civil Procedure, assailing the concurrent findings of facts recorded by the Courts below.

(2.) The appeal was admitted on the following substantial questions of law:

(3.) DEFENDANTS resisted the suit, denying the factual matrix and inter alia pleading that the suit land was in fact allotted as a grant in favour of Shri Lehnu, common ancestor of the parties. By virtue of inheritance, plaintiff, defendants and other legal heirs of Shri Lehnu are joint owners in possession thereof.