HIRDA DEVI Vs. DEOLAKHAN DEVI

JUDGEMENT

(1.) Admittedly Shib Nandan Mishra and Raghunandan Mishra were sons of Balmukund Mishra of Village-Hariharganj, District-Palamu.

(2.) Shib Nandan Mishra had no male issue. His wife pre-deceased him in the year 1950. He died on 4-3-1981, leaving behind three married daughters, namely, Deo Lakhan Devi, Malti Devi alias Mular Devi and Lakhpati alias Budhan Devi.

(3.) Raghunandan Mishra and his son Gopal Mishra filed Title Suit No. 12 of 1982, under Section 276 of the Indian Succession Act, for grant of Probate/Letters of Administration of a Will dated 20-2-1978, said to be executed by late Shib Nandan Mishra in their favour.