Sudhir Narain, J. - (1.) The defendant's second appeals against the partition decree passed by the trial court and affirmed by subordinate appellate court.
(2.) The following relevant pedigree will make position clear as regards the rights of the parties in the property in dispute : Ghasi Ram Widow-Maharani Bai (Daughter) (Daughter) Bunda Bai Vidya (Son) Brij Gopal (Plaintiff)
(3.) Ghasi Ram had purchased the property in dispute from one Lala Gopal. He died leaving behind him his widow Maharani and two daughters, namely, Vidya Bai and Bunda Bai. On death of Maharani. her two daughters inherited the property in dispute. Bunda Bai died sometimes in the year 1950. She was succeeded by her son Brij Gopal.;