LATESHWAR JHA Vs. UMA OJHAIN

JUDGEMENT

(1.) In this appeal by defendants 1 to 7 from the decision of the Court below decreeing the plaintiff's suit for partition, we are concerned only with defendant No. 8, who is respondent No. 1 to the appeal.

(2.) The facts leading to the present appeal may shortly be put as below :

(3.) There was one Babuji Jha, who had two sons; (1) Ramdhari Jha whose grandson is the plaintiff, and (2) Bachan Jha who died leaving behind five sons, namely, defendants 1 to 3 and two other sons, who are now dead, (1) Achki Jha whose widow is defendant No. 8 and (2) Sibu Jha whose widow is defendant 9. Defendants 4 to 6 are the sons of defendant No. 1. Defendant No. 7 is the son of defendant No. 2.