Faizan Uddin, J. - (1.) Leave granted.
(2.) This appeal at the instance of the plaintiffs has been directed against the judgment and decree dated 5-2-1992 passed by the High Court of Bombay in Second Appeal No. 682/ 1981 reversing the judgment and decree of the two Courts below passed in favour of the plaintiffs-appellants herein. The appellants herein shall be described as plaintiffs and the respondents as defendants hereinafter for the sake of convenience.
(3.) The following family tree will indicate the inter se relationship of the parties to the suit out of which the present appeal arises. Lachi Ram (Dead) Kashi Bai (first wife) Plaintiff/appellant Parwali Bai (second wife) Defendant/respondent No. 1 No. 1 Sunita Bai (daughter from Kashi Bai) Meena Bai (daughter from Parvati Bai) Plaintiff/appellant No. 2 Defendant/respondent No. 2 Purshottam (son of Meena Bai) Defendant/ respondent No. 3 ;