SHANKER Vs. DEPUTY DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) Heard Sri S.N.Tripathi, learned counsel for the petitioners and Sri Ramesh Chandra Misra, learned counsel appearing for respondent Nos. 2 to 5 and learned standing counsel for respondent No. 1.

(2.) This petition arises out of a dispute of title relating to succession as being claimed by the petitioner and the contesting respondents through two competing wills said to have been executed by Late Jamuna in favour of the petitioner and by Late Jogiya wife of Late Jamuna, in favour of the contesting respondents.

(3.) The respondents are the successors of the daughter of Late Jamuna whereas the petitioners belong to the branch of male lineal descendants of Jamuna. The pedigree which is in dispute is contained in the appellate order dated 23.11.2009.