KAVI LAL Vs. RATNI

JUDGEMENT

(1.) This second appeal preferred by the appellant / plaintiff was admitted for hearing by formulating the following substantial question of law: -

(2.) The said substantial question of law is reformulated as under: -

(3.) The suit property was originally held by Ghasia. Ratni was his wife and the plaintiff is his son. It is the case of the plaintiff that Ratni subsequently started living with Sonadhar, as she ran away from the house of Ghasia and alleged to have married Sonadhar from the wedlock of which, she has three sons and three daughters, these three daughters are arrayed as defendants No.2, 3 and 4 in the plaint. On 21-1-2004, the defendants illegally partitioned the land of Ghasia and mutated their names in the revenue records as legal heirs of Ghasia which necessitated the filing of instant suit for declaration, mutation and for declaring the order of mutation as null and void.