MASADI Vs. KRISHANI DEVI,

JUDGEMENT

(1.) Aggrieved by the judgments and decrees passed by both the learned Courts below, the plaintiffs-appellants have filed the instant regular second appeal.

(2.) The parties hereinafter shall be referred to as the 'plaintiffs' and 'defendant'.

(3.) The defendant is the only daughter of Shri Masadi(plaintiff No.1) born from his first wife (late Smt. Devku).