RAMSARAN MANDAR Vs. MAHABIR SAHU

JUDGEMENT

(1.) This is an appeal from a judgment and decree dated February 22, 1924, of the High Court of Judicature at Patna, which reversed a judgment and decree, dated March 9, 1921, of the District Judge of Durbhanga and made in Suit No. 835 of 1919.

(2.) That suit was instituted by the plaintiff, Mahabir Sahu, against six defendants. all members of a joint Hindu family, constituted as shown in the pedigree below :-

(3.) Defendants Nos. 4, 5 and 6 were all minors at the time the suit was filed, but defendant No. 4 attained majority before judgment. Defendant No. 3 died before filing any written statement.