GUNA RAM MANJHI Vs. GUNA RAM MANJHI

JUDGEMENT

(1.) Admittedly, Ramalal Manjhi died leaving behind two sons, Pitho Manjhi and Guna Ram Manjhi. Pitho Manjhi had a son, namely, khela Manjhi, and opposite parties 1 to 3 are the sons of Late Khela Manjhi. Guna Ram Manjhi died leaving behind his widow-Aina Manjhiain and two daughters, namely, Malti Manjhiain and Salgi Manjhiain. Aina Manjhiain inherited the properties of her husband, Late Guna Ram Manjhi and her name was recorded therefor in the Record of Rights of the year 1937. Subsequently, after the death of Aina Manjhiain, the two daughters aforesaid inherited those properties and in the last Revisional Record of Rights of the year 1964 the same was recorded in the joint names of Malti Manjhiain and the two sons of Salgi Manjhiain, who was dead by then.

(2.) Malti Manjhiain filed Title Suit No. 26 of 1977 for partition of her half shares in the aforesaid properties against the two sons of Late Salgi Manjhiain, which was decreed.

(3.) The parties to the suit admitted that although they were Scheduled Tribes, but have been sufficiently Hinduism and were governed by Hindu Law in the matters of succession and inheritance.