CHET RAM Vs. RAM SINGH

JUDGEMENT

(1.) This is an appeal from a decree, dated March 11, 1919, of the High Court of Judicature at Allahabad, which varied a decree dated March 31, 1916.

(2.) The suit was brought on July 24, 1915, in the Court of the Subordinate Judge of Meerut. The plaintiff's were minors and sued through their guardian, Ram Singh.

(3.) No pedigree need be given. It is sufficient to bear in mind that Amar Sing succeeded on the death of his father, Nawal Sing, to a half of Nawal's property. This half, thus ancestral family property, was, at the date of the mortgage and sale after mentioned, the joint family property of Amar, of his two sons, Bharat and Kehar, and of Ram, son of Bharat, and Mahabir and Gajraj, the two sons of Kehar. This ancestral joint undivided estate was thus owned by two sons and three grandsons. The two sons as well as the three grandsons, the plaintiffs, were all alive at the date of the mortgage and sale after mentioned, and they are still alive. Amar, the grand-father, died in 1909.