SMT. MARGSHREE Vs. SHANKER LAL

JUDGEMENT

(1.) This is a second appeal filed by Smt. Margshree against the Judgement and decree of the Additional Commissioner Agra Division, Agra dated 24-8-1987 whereby the appeal filed by respondent No. 1 Shanker Lal against the Judgement and decree of the trial court dated 30-6-1986 was allowed.

(2.) Briefly stated the facts of this case are that Sarnam Singh and Shanker Lal were real brothers being son of Ram Charan. On the death of Ram Charan the name of Shanker Lal alone was mutated in the papers on the basis of some Will and mutual compromise. Sarnam Singh challenged this entry by bringing the present suit under Sec. 229-B of U.P. Act No. 1 of 1951 and claimed himself to be co-bhumidhar along with Shanker Lal over the disputed land.

(3.) This suit was contested by Shanker Lal but the suit was decreed and loth Shanker Lal and Sarnam Singh were declared co-bhumidhars.