Khargai Vs Debi and Another

1. The last male owner of the property in suit was one Bishen. The plaintiff who claims his property is his sister''s son. The defendant who is in possession is the son of his father''s uncle''s daughter. According to the table of Bandhus given at page 785 of Mayne''s Hindu Law, 7th Edition, the plaintiff comes in as No. 3 in proximity of relationship as compared with the defendant who is No. 8. In view of this authority it appears to me that the decision of the Court below was right. I dismiss this appeal with costs.