DAUDWA URAON AND ANOTHER Vs. KARUELUOUS URAON AND OTHERS

JUDGEMENT

(1.) In this appeal, the defendants are the appellants. The plaintiffs/respondents filed the suit claiming inter alia the following reliefs. - -

(2.) The genealogical table as referred to in the judgment is rot in dispute except to the extent that after the death of Karva the property devolved upon Chara and after Chara's death, the property devolved upon his widow Mosst. Jhugu. The said Mosst. Jhugu died on 25.4.1970 leaving behind a daughter and defendants 5 to 7. Nathu, according to the case of the defendants, was Gharjamai of Mosst. Jhugu.

(3.) Mr. P.K. Sinha, learned counsel for the appellants has contended that the learned court below has wrongly taken into consideration the custom prevalent in the Oraon and his case would be covered by Hindu Succession Act, 1956. However, in view of the provisions of subsection (2) of Sec. 2 of the Hindu Succession Act, this point has no merit at all,