BALBIR SINGH Vs. VIJAI SINGH

JUDGEMENT

(1.) The facts put forth are On 20-12-1985 a motion under Sec. 34, Land Revenue Act in Tahsildars by Vijay Singhs for entry of their names in place of Smt. Natho, a co-widow of Begraj Singh. It is given out that she has died on 18-11-1985 ; they are successors in interest of Vikram Singh, a son of co-widow Smt. Dalip Kaur. The claim is as it respects two khasra numbers admeasuring 6.18.15. A proclamation in relm issues summoning interested men to join issue.

(2.) On 25-1-1986 Balbir Singh's, 3 men object claiming that Supervisor Kanungo has rightly entered their names in place of tenant Smt. Natho Vijay Singh's interest as legal heirs in possession is fabulus and repudiated. The relief to dismiss the motion Balbir Singh's pray the court for.

(3.) Parties are given chance to lead their evidence document a land oral. On 21-8-1986 Sri Atma Ram Gupta, Tahsildar enters an order confirming the entry of Balbir Singh's by order dated 25-12-1985.