Gurusharan Sharma, J. - (1.) Plaintiff is appellant. The only question involved in this Second Appeal is whether Gandura was Ghardamad of Lohrain Orain or not.
(2.) Admittedly, Soma Oraon had no male issue and he died some time in the year 1954, leaving behind his widow. Lohrain Orain and two daughters, one of them, namely. Biresmani was unmarried.
(3.) Ghur Oraon claiming to be an agnate of Soma Oraon filed Title Suit No. 9 of 1973 for partition and recovery of possession of the suit land, described in Schedule at the foot of the plaint, wherein Birasmani and her husband Gundura were impleaded as defendants 1 and 7. According to him, defendants 1, 2 and 7 introduced a false and concocted story of Gundura as Ghardamad. Defendant No. 3 supported the plaintiff and joined with him for partition.;