BHIMSEN Vs. BOARD OF REVENUE

JUDGEMENT

(1.) Heard Sri Brij Bhushan Paul along with Sri Anand Prakash Paul, learned counsel for petitioner and Sri Rajiv Giri, learned counsel for respondents.

(2.) Present proceedings are arising out of suit for division of holdings under Sec. 176 of U.P. Zamindari Abolition and Land Reforms Act filed by original defendant/respondent2 Phoolchand. Said suit was decided by a preliminary decree dtd. 29/11/1980 and land was partitioned in following terms :-

(3.) Aforesaid order was challenged by way of an appeal before Additional Commissioner, Agra Division, Agra which was dismissed and relevant part thereof is quoted below :