MAHABIR Vs. SUBA LAL AND

JUDGEMENT

(1.) THE short point of law that arises in this appeal is as to whether on the passing of the UPZA and LR Act (which hereinafter will be referred to as the Act) when the members of a joint Hindu family become Bhumi -dhars, do they hold the Bhumidhari right as joint tenants or as tenants in common. It is the decision of this point which will decide the fate of the present appeal.

(2.) JOINT tenancy and