CHUNBAD Vs. DURJAN

JUDGEMENT

(1.) Durjan institutes a lawsuit under Sec. 229-B, Z. A. and L. R. Act in the Court of Assistant Collector, First Class. After having set forth the facts comprising a claim to land the relief to declare him bhumidhar tenant in possession.

(2.) Aside the State of U. P. and Gaon Sabha one defendant is Smt. Indi, widow of Chota, she admits the claim through an Iqbaldawa on 20-12-1988; she avers plaintiff is in possession from the time of her husband Chhota. She has no concern whatsoever with suit land. And willingly agrees for expunction of her name from the record.

(3.) The pleadings of the parties lead to issues. The evidence document and oral has come on record. On 30-1-1989 trial Court has decreed the suit with direction that name of defendant Smt. Indi be expugned.