RAM SARAN Vs. BOARD OF REVENUE & OTHERS

JUDGEMENT

(1.) Heard Sri Arun Kumar, learned counsel for the petitioner, learned Standing Counsel for the respondents no. 1 to 3 and Sri R.U. Ansari, learned counsel appearing for the respondents no. 6 to 11.

(2.) This writ petition has been filed by the petitioner challenging the orders dated 14.12.1978, 15.10.1979 and 10.12.1980 arising out of suit proceedings holding that the petitioner had 1/7 share in the joint family property.

(3.) Briefly stated the facts of the case are that there was one Mahasukh, who had two sons, Girwar and Bucha. Girwar had one son Deva. Bucha had also one son Nand Kishore. Deva was issue less whereas Nand Kishore had 8 children including the petitioner, of which the petitioner was the eldest. Out of the 8 sons, one son subsequently died and thus there were only 7 sons.