TULESHWARI DEVI Vs. BARHO SINGH

JUDGEMENT

(1.) PLAINTIFFS are appellants.

(2.) ADMITTEDLY Bakhtaur Singh had two sons, Bhikhari Singh and Narayan Singh, Bhikhari Singh died leaving behind five sons. Chohan Singh, Ghinu Singh, Gopal Singh, Jagoo Singh and Jibu Singh. Narayan Singh had a son, Mithu Singh, who had two sons. Nirpu Singh and Tejo Singh and a daughter, who was married with Rupu Singh. Tejo Singh died issueless. Nirpu Singh had three daughters, namely. Khemni. Sibia and Rukni. Plaintiffs as well as defendants 1 and 2 are descendants of Bhikhari Singh. Rupu Singh had a son, Lalu Singh, who left behind three spns, Padu Singh, Tohi Singh and Jitan Singh, defendants 3 to 5.

(3.) BY two registered sale deeds dated 23 -10 -1967, Exts. 1 and 1/A, Sibia, daughter of Nirpu Singh sold Schedule B properties to the plaintiffs. They applied for mutation of their names in Register II. Anchal Adhikari concerned by order dated 21 -2 -1979 asked then to go to Civil Court.