TULSI AHIR Vs. SONIA

JUDGEMENT

(1.) This appeal by the plaintiffs is directed against 'he judgment and decree dated the 19th December, 1956, of the Additional Subordinate Judge of Ranchi, dismissing the suit.

(2.) There are five plaintiffs in the suit. Plaintiffs 1 and 2 are descendants of Gadi, plaintiffs 3 and 3 (a) are descendants of Gadli, and plaintiff No. 4 is the descendant of Ripo. Gadi, Gudli, Ripo and one Guslu were brothers, being sons of one Ghamu. Guslu had a son named Mangra, whose daughter is Mosst. Sonia, defendant No. 1.

(3.) Mosst Sonia, defendant No. 1 executed a sale deed (Ext. A) dated the 2nd February, 1954 in favour of defendant No. 2 in respect of 10.24 acres of land appertaining to Khata No. 57 of village Bandhua in the district of Ranchi.