SHYAM SUNDER GUPTA Vs. BOARD OF REVENUE

JUDGEMENT

(1.) It is case of the petitioner that Secretary (Defence), Government of India, New Delhi having power of attorney of the President of India has executed a saledeed dtd. 29/1/1952 in favour of Ganganagar Nirman Samiti through its Managing Director Sri Baldev Prasad Gupta. After sometime, its Managing Director was changed and Sri Ramnath Gupta, father of respondent No. 3 became its Managing Director.

(2.) It is further case of petitioner that Sri Ramnath Gupta, the then Managing Director executed a registered saledeed to all the members of Society and according to their share including to Sri Gaya Prasad, father of petitioner and member of said Samiti. Sri Ramnath Gupta, the then Managing Director has also executed registered saledeed on 3/9/1956 in favour of Sri Gaya Prasad Gupta, father of petitioner in regard to Plots No. 1709 and 1866 and a share of Rs.1,750.00 of Sri Gaya Prasad and share of Rs.1,750.00 of Sri Ramnath Gupta was adjusted and remaining amount of Rs.1,283.00 was paid in cash before the Registrar by the father of petitioner.

(3.) It is on record that according to claim of petitioner, Sri Ramnath Gupta, father of respondent No. 3 died on 7/7/1972. At this stage, it would be relevant to mention that date of death was disputed by contesting respondents and according to them, date of death was different.