A.N.Varma, J. - (1.) This is a plaintiff's second appeal arising out of a suit for possession over a house.
(2.) Both the courts below have dismissed the suit, Hence this second appeal.
(3.) Shortly stated, the plaint case was that the house in suit was owned by one Dayal, He died leaving behind three sons, namely, Baiju, Jaggu and Hanuman, Baiju had separated from the family. As a result, the house went exclusively to Jaggu and Hanuman. The former predeceased the latter, Hanuman died sixty years back leaving his widow Shrimati Parbati as his sole limited heir. Shrimati Parbati died on 21-10-1938, leaving the plaintiff who is the daughter of Shrimati Parbati aforesaid.;