Gurusharan Sharma, J. - (1.) Plaintiffs are appellants. Govind Mahto had two sons, namely. Bodhram Mahto and Ramdayal Mahto. Bodhram Mahto left behind a son Amrit Mahto and Ramdayal Mahto left behind a son Chetlal Mahto. Amrit Mahto and Chetlal Mahto died in 1945 and 1951 respectively. Amrit Mahto had two sons Dharmu Mahto and Sharmu Mahto, Dharmu Mahto died leaving behind widow. Sonamani, defendant No. 3 and Sharmu Mahto died issueless in 1976 Chetlal Mahto left behind his widow, Salo and five sons, namely, Mahadeo Mahto, Shankar Mahto. Bhadu Mahto, Juber Mahto and Sundar Mahto.
(2.) Descendants of Chetlal Mahto filed Title Suit No. 48 of 1978 for declaration of title and confirmation of possession over total 8.20 acres land, described in Schedule 1 to the plaint and also for declaration that Revisional survey entry vide Khata No. 110 regarding share of Sharmu Mahto in respect of the lands of Khata No. 110 was prima facie wrong and not binding on them and the sale deed. Exhibit B executed by the defendant No. 3 on 7.4.1978 in favour of defendants 1 and 2 was void, illegal, without consideration and was never acted upon.
(3.) According to the plaintiffs, after death of Dharmu Mahto his widow, Sonamani, defendant No. 3 transferred entire lands of her share to different persons, including, Mosstt. Salo, wife of late Chetlal Mahto. Simultaneously, the plaintiffs 1 and 4 along with three sons of Mosstt. Salo had also executed a deed of Khorposh, Exhibit 3 in favour of defendant No. 3 to maintain her I ill she was alive.;