HARI SINGH MUNDA Vs. DONDO MUNDA

JUDGEMENT

(1.) PLAINTIFFS filed Title Suit No. 60 of 1977 in the Court of Special Subordinate Judge, Ranchi. against defendants for declaration that they were the nearest agnates of Jadu Munda, son of Debe Munda Budhus Munda of village Kudasun. District Ranchi.

(2.) ADMITTEDLY , name of Jadu Munda was recorded under Khewat No. 4/13 of village Kudasud. In paragraph 4 of the plaint. plaintiffs mentioned a jeneological table. According to them, Hari Munda left behind two sons. Deba Munda and Konta Munda. Deba Munda had three sons. Panda. Mohan and Kisna, Kisna had a son, Deva @ Budhus. He left behind his only son Jadu Munda, who died issueless and his branch became extinct. Konta had also three sons, Hari. Kuer and Ramai. Both Hari and Kuer died issueless and Ramai died leaving behind three sons Deba, Durga and Konta. Both Deba and Durga died issuless and Konta got four sons, namely, Ramai. Mogo. Kocha and Dhiru, plaintiff No. 3 Ramai got a son, Hari, plaintiff No. I and Mogo got a son, Konta, plaintiff No. 2.

(3.) DEFENDANTS 1, 2 and 4 filed a joint written statement and defendant No. 3 filed a separate written statement related with Jadu Munda in any manner. According to them. Rote Munda had six sons, Kolai, Mani, Sahiba, Dihai, Satari and Deva. Kolai died issueless. Mani had a son. Budhua, whose son was Jadu Munda. Sahiba left behind four sons Mani Kolai. Dand and Doma. Mani left behind two sons, Ghasi and Lohar. Ghasi had two sons, Mani and Adojohan, who died is - suelss Lohar got two sons, Dondo and Francis, defendants 1 and 2 and Mani got two sons, Ghasi @ Yusuf and Soma. defendants 3 and 4. Kolai, Daud and Doma died issueless. Dinai left behind three sons, Lal, Karam and Moso all died ispueless. Satari had three sons, namely, Bishram. Munda and Konta -all died issueless Deba also left village and went to Assam. In this manner defendants 1 to 4 claimed themselves to be nearest agnates of Jadu Munda.