GURUSHARAN SHARMA,J. - (1.) NATHUNI Sao and Rameshwar Sao were recorded tenants of Plot No. 916, having an area of 17 decimals, situated in village Chainpur, within Palamu district. It was rent free land.
(2.) BY registered sale deed dated 5.1.1943 Nathuni Sao sold his house over eastern half portion of the said plot to Shesh -man Sao, who in his turn sold it to plaintiffs father, Keshar Sao, through registered sale deed dated 21.2.1959. Keshar Sao died in the year 1972, leaving behind his two sons, namely, Ganesh Sao, plaintiff and Raghubir Sao. He had one more son, Hazari Sao, who had already predeceased him. Hence, plaintiff being the eldest son filed the suit in the capacity of Karta of his joint family.
(3.) SUDAMA Sao, sisters son of defendant No. 3, according to plaintiff, had taken two rooms of the house in question on rent from plaintiffs father. Rest portion of the house in his share fell down and thereafter plaintiff constructed a big room.;