MUNESHWARI DEVI Vs. BIRENDRA MAHTO AND ORS.

JUDGEMENT

(1.) Aggrieved by the judgment and decree dated 22.11.1975 passed in T.S.No. 98/1971 by the Sub Judge, Biharsharif, the plaintiff has filed this appeal.

(2.) The admitted facts are that the common ancestor of the parties namely Nihal Mahto had three sons Preman Mahto, Bheda Mahto and Dilchand Mahto.

(3.) The plaintiff has stated that Preman Mahto had three sons namely Rameshwar Mahto, Baldev Mahto, and Keso Mahto. The plaintiff has claimed herself to be the widow of Rameshwar Mahto. Keso Mahto is defendant no.1 and defendant nos. 2 and 3 are sons of Keso Mahto. The two sons of Baldeo Mahto namely Brijnandan Matho and Surendra Mahto have been impleaded as defendant no.4 and defendant no.5 in the suit.