VIJAIPAL Vs. SMT. AMRITA DEVI

JUDGEMENT

(1.) The facts are : On 9-7-1981 Vijaipal, a minor under the guardianship of his grand-father, files a revision in the court of Collector, Etawa. The facts as set forth are that Vijaipal Singh is son of Sunder Singh who was recorded tenure-holder of the land. Sundar Singh dies and his son is legal heir in possession. It is given out that Smt. Amrita Devi is the second wife of Sunder Singh a whose name Supervisor Kanungo has entered in instead of his : the rightful heir. The relief to set aside order of Supervisor Kanungo dated 18-2-1981 revisionist prays the court for.

(2.) The revision is registered ; Additional Collector orders for calling the record from lower court. Along with revision petition a motion is to stay the operation of order dated 18-2-1981. Additional Collector passes an order staying the effect of operation of the order. Meanwhile evidence is admitted on disputed point.

(3.) On 15-10-1982 Smt Amrita Devi files an objection in opposition repudiating Vijaipal Singhs claim that he is son of deceased Sunder Singh. A counter claim is that as a widow she is entitled to succession. Also she is in continuous possession. Various other potential pleas are raised. The relief to dismiss the revision she prays the court for.