BHAGWAN SINGH Vs. SMT. SHANTI DEVI

JUDGEMENT

(1.) This is a defendants' second appeal against judgment and decree dated 12-8-1977 passed by learned Additional Commissioner, Agra Division, Agra, dismissing appeal No. 233 of 1976 against judgment and decree dated 1-11-1976 passed by Assistant Collector 1st Class, Agra decreeing plaintiff's suit.

(2.) Smt. Shanti Devi plaintiff had filed suit under Sections 229-B/176 of Act 1 of 1951 claiming 1/4th share in the disputed land as the tenancy was of Gitam Singh her father-in-law as her husband Rajjan Singh son of Gitam Singh has predeceased Gitam Singh and the shares of defendants 1, 2 and 3 was 1/4th each who are sons of Gitam Singh.

(3.) The suit was contested by defendants alleging that Rajjan Singh had died unmarried and the plaintiff is not his widow and has got no share.