RAJA RAM Vs. DEPUTY DIRECTOR OF CONSOLIDATION KAUSHAMBI

JUDGEMENT

(1.) Heard Sri Sudhanshu Pandey learned Counsel for the Petitioner and Sri M. Islam Ahmad learned Counsel for the Respondent No. 4.

(2.) The dispute relates to succession and inheritance over certain plots relating to the holding of late Sita Ram who died on 27.7.2000. The Petitioner Raja Ram claims succession as he happens to be the brother of late Sita Ram whereas the contesting Respondent Nos. 5 and 6 claim themselves to be the descendants of late Sita Ram.

(3.) The entire effort on the part of the Petitioner was to prove that the Respondent Nos. 4, 5 and 6 are not the legal heirs of late Sita Ram for which reliance was being placed on Ration Card entries, Family Register extract and other documents to contend that the parentage and the pedigree as alleged by the Respondents are not corroborated, and once the parentage was not proved, the Respondents cannot claim succession to the property.