GURUSHARAN SHARMA, J. - (1.) PLAINTIFFS are appellants.
(2.) ADMITTEDLY , Odrey Pahan was recorded tenant of 15.76 acres land, appertaining to Revisional Survey Khata No. 5 in village Ranhe, District Ranchi, who died issueless. Both plaintiffs as well as defendants claimed themselves to be the nearest agnates of Odrey Pahan and in that capacity to have succeeded to the suit lands. According to plaintiffs, Karcho Pahan had four sons, namely, Kebe, Goera, Binu and Sedga, Descendants of Goera are defendants 1 and 2 and descendants of Binu is defendant No. 7. Sedga had four sons. Plaintiffs 1 and 2 are descendants of one of his son, Madu and plaintiffs 3 and 4 are descendants of his another son, Soma. His third son Nonoa died leaving behind a son, Rusu, who had a son, Odrey Pahan.
(3.) UNDER Chota Nagpur Tenures Act, 1869, Bhuinhari survey was done by Rakhal Das Halder. Revislonal Survey Khawat No. 7/17, corresponding to Cadestral Survey Khewat No. 5/5 was recorded in the name of Odrey Pahan, son of Rusu Pahan. Bhuinhari lands of Odrey Pahan under Revisional survey Khata No. 160, Khewat No. 7/17 came in plaintiffs' possession, being his nearest agnates after he died issueless and his line of descendants was extinguished.;