MEWA RAM Vs. LAL SAHAI

JUDGEMENT

(1.) This is a plaintiff's appeal and arises out of a suit for a declaration that he and Defendant No. 1 are the sons of Kundan, and as such entitled in equal shares to the holding in dispute that belonged to Kundan, and in the alternative for recovery of joint possession of the same along with Defendant No. 2.

(2.) The plaintiff's case was that the holding in dispute belonged to Kundan and that he, as one of the sons of Kundan, was entitled to a half share in the holding in dispute, but Defendant No. 1 had got the holding in dispute entered in the revenue papers in the name of son-in-law, Defendant No. 2, without the plaintiff's consent.

(3.) The defence to the suit was that the plaintiff was not the son of Kundan and that the holding in dispute was acquired by Defendant No. 1 and not by Kundan and as such the plaintiff in no case was entitled to the reliefs prayed for by him. It was also contended by the defendants that the suit was time-barred.