- (1.) The following pedigree will help to elucidate the facts of this case: (Editor: The text of the vernacular matter has not been reproduced. Please write to if the vernacular matter is required.)
(2.) Kesho Ram, who owned the property in suit, died in 1906 and mutation of names was effected in favour of. 1. The two sons of Ram Udit, Ram Milan and Shyam Milan, 2. Govind Saran 3. Jadubans 4. Kundan 5. Sarjudei
(3.) After this Shrimati Sarju Dei obtained possession over 1/5th share of the property and remained in possession till her death in 1942. Possession was then obtained by her daughter's sons, Radhey Shyam and Bhawani Baksh.;