JAI KISHAN JOSHI Vs. BUDHANAND JOSHI

JUDGEMENT

(1.) This is a reference by the Local Government under Rule 17 of the rules and orders relating to the Kumaun division, 1894.

(2.) One Debi Dat Joshi had four sons (1) Krishna Nand, (2) Yangya Dat, (3) Narotam, (4) Jai Dat, defendant No. 2. The first is dead and his son Chandramani has also died without issue.

(3.) The plaintiff, Jai Krishna, is the son of the second son. The third has died without issue. Jai Dat, defendant 2, is the fourth.