SHANKAR GORAIN Vs. LAKSHMAN (LAKHAN) GORAIN

JUDGEMENT

(1.) SHREERAM Gorain of village Satanpur, district Dhanbad left behind two sons, Him Gorain and Janki Gorain. Hiru Gorain had two sons, Agnu Gorain and Chhutu Gorain. Janki Gorain had a son Nadu gorain, who died leaving behind his widow, Sumia Dasi and two sons Sukar Gorain and Bhagtu Gorain, defendants 3 to 5. Agnu Gorain died leaving behind two sons, Shankar Gorain and Makhan Gorain, plaintiffs and Chhutu died leaving behind two sons Laxman Gorain and Ledu Gorain, defendants 1 and 2.

(2.) BY registered patta dated 12.2.1915, Ext. 2, tenure - holder, Nilman Singha settled plot Nos. 959 to 963 with Hiru Gorain, Janki Gorain and Agnu Gorain.

(3.) PLAINTIFFS further case was that Schedule B lands wave taken in raiyati settlement by Agnu Gorain, Chhutu Gorain and Sukar Gorain, defendant No. 4 in equal share and registered deed of Kabuliat dated 6.4.1944, Ext. B was executed therefor. Plaintiffs claimed 1/3rd share therein.