NEARAM KACHARI Vs. ARDARAM KACHARI

JUDGEMENT

(1.) The plaintiffs, who are the appellants in this case, sued to recover possession of the properties in suit as the sister's sons of one Manik Cachari, The defendant, who was in possession of the property, professed to hold it on behalf of the sister of Manik's wife.

(2.) The Court of first instance found that the sister's son in the absence of agnates is an heir among the Cacharies and decreed the suit. On appeal, the learned Subordinate Judge reversed that decree and dismissed the suit.

(3.) The plaintiffs have appealed to this Court.