POORAN CHAND Vs. RADHA RAMAN

JUDGEMENT

(1.) This is an appeal by the plaintiffs. The suit, as it ultimately stood after certain amendments of the plaint made at the request of the plaintiffs, asked for the following relief: The summary order, dated 18 March 1936, passed in miscellaneous Case No. 7 of 1936, by the Court of the Sessions and Subordinate Judge of Cawnpore--Har Gobind and others versus Radha Raman and others-- so far as it relates to the plaintiffs may be set aside.

(2.) The following pedigree will be helpful:

(3.) Jagannath died in 1906, Tulsi Ram in 1916 and Raja Ram in 1933. The family was governed by the Mitakshara. According to the plaint, which was filed on 18th April 1936, plaintiff 1, Puran Chand, was "about 24 years" old and plaintiff 2, Kapur Chand was "about 21 years" old at the time of the institution of the suit. Thus Puran Chand may be taken to have been born some time in 1912 and Kapur Chand in 1915, and therefore Puran Chand attained majority in 1930 and Kapur Chand in 1933. It may be mentioned here that it was stated by the counsel appearing for the appellants in the Court below that it was admitted on their behalf j for the purposes of this suit that both the plaintiffs had attained majority more than three years before the institution of the suit (vide paper No. 207A on the record).