KAMAL MANDAL Vs. RAGHO MANDAL

JUDGEMENT

(1.) Defendants are appellants. Plaintiffs filed Title Suit No. 24 of 1981 for declaration that Revisional Survey entry in respect of disputed land, detailed in Schedule 'Ka' to the plaint in the names of defendants 1 and 2 was illegal as also for declaration of their title and recovery of possession thereon.

(2.) One Singheshwar Mandal owned and possessed 10.73 acres land bearing C.S. plot No. 886 in village Mohanpur. He had no issue and so he adopted Govind Mandal, son of Santoshi Mandal of village Surmaha as his son, but subsequently Singheshwar Mandal, was blessed with three sons, namely, Anathi Mandal, defendant No. 10, Jagannath Mandal, defendant No. 12 and Ragho Mandal, plaintiff No. 1. Defendant No. 10 had a son, Lakhan Mandal, defendant No. 11, Jagannth Mandal had three sons, Hari Mandal, defendant No. 13, Ratanlal Mandal, as since dead and Suresh Mandal, defendant No. 14 Wakil Mandal, defendant No. 15 was son of late Ratanlal Mandal and Sudania Devi, defendant No. 16 was his widow. Balram Mandal, Jairam Mandal, Maheshwar Mandal and Shankar Mandal, plaintiffs 2 to 5 were sons of plaintiff No. 1.

(3.) The aforesaid Govind Mandal, who was adopted as son by Singheshwar Mandal had two sons, Kamal Mandal, defendant No. 1 and Mahendra Mandal, defendant No. 2 Bahadur Mandal, Upendra Mandal, Mohan Mandal and Dinesh Mandal, defendants 3 to 6 were sons of defendant No. 1 and Ganesh Mandal, Umesh Mandal and Bauku Mandal, defendants 7 to 9 were sons of defendants No. 2 Gajji Mandal, minor son of defendant No. 3 was added as defendant No. 9 (ka).