BIR SINGH URAON Vs. BISAWA ORAON

JUDGEMENT

(1.) ONE Porha Uraon of village Buty, district Ranchi (now Lohardaga) left behind two sons Lohra Oraon and Mangra Oraon. Lohra Oraon died leaving behind four sons, Bahira Oraon, Jora Oraon, Khudia Oraon and Chunia Oraon, Bahira Oraon had a son, namely, Mangra Oraon, who left behind a son Jitia and plaintiffs Bir Singh Uraon, Gandura Uraon and Sani Uraon are sons fo said Jitia Oraon. Joro left behind a son Balka and defendant Bisawa Oraon is the son of Balka Oraon. Mangra Oraon left behind, a son Domna Oraon/Pahan who died issueless, and his branch became extinct.

(2.) PLAINTIFFS filed Partition Suit No. 29 of 1979 for partition of their 1/3rd share in the properties detailed in Schedules B C and D to the plaint. Genealogical table of the family was given in Schedule A to the plaint.

(3.) ACCORDING to the defendant. Lohra and Mangra had separated before cadastral Survey. In Cadestral Survey Khatian, lands were separately recorded in the name of Domna son of Mangra and lands of defendant were recorded jointly in the names of Jora, Chunia and Khudia, all sons of Lohra.