GEETA REINBOTH Vs. J CLAIRS BROHIER

JUDGEMENT

(1.) THIS appeal has been filed by the defendant No. 1 under Section 96 of the Civil Procedure Code against the judgment and decree dated 5-4-2002 passed in Civil Suit No. 13-A/99 by the learned XII Additional District Judge, Jabalpur.

(2.) ON 23-2-1999, the plaintiff filed a civil suit for partition and possession of the suit property-Bungalow No. 2 Cantt. Jabalpur. During the pendency of the suit plaintiff Mrs. J. Clairs died and her legal representatives were brought on record and substituted as plaintiffs.

(3.) THE genealogy of the parties to the suit is given as under:charles, Maria ______________________ ________________________________________|_____________________________________ Charles Bernard H. A. Joesph Reinboth (Bachelor) + Mrs Geraldine (Wife) ___)__________________________________________________________________________ ________|_____________________________________________________________________ Charles Eric Iris Aistom Merle Stanley Joan Pauline Eunice Gerald (son) (daugher) (son) (daug- (son) Clairs (daug- (daug (son) (dead) hter) (dead) (daug- hter) hter) hter) ______________________|___________________________ Mrs. Cheryl Ms. Leonie Brohier Mr. Christopher Brohier Gosens Brohier