PRADEEP KUMAR Vs. RAMVEER SINGH

JUDGEMENT

(1.) Heard Sri Anupam Kulshreshtha, learned counsel for the plaintiffs-appellants and Sri Pramod Jain, learned Senior Counsel assisted by Sri Nirmal Kumar Chaturvedi, learned counsel for the respondents no.1, 2 and 3.

(2.) This appeal has been filed assailing the judgment and order dated 16.05.2016 whereby the plaint of the plaintiffs-appellants has been returned for filing before the Revenue Court in view of the Sec. 331 of the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 (hereinafter referred to as the Act, 1950).

(3.) Briefly stated the facts of the case as emerging from the documents on record is that one Mohan Lal was the owner of the property in dispute. He had two sons, namely, Radhey Shyam and Kitab Singh. Radhey Shyam had one son Ramesh Chandra and one daughter Smt. Anita Devi. Kitab Singh had four sons, namely Pradeep Kumar, Sandeep Kumar, Vijendra Kumar and Sheelendra Kumar, who are the appellants no.1 to 4 in this appeal. The appellant no.5 is the widow of late Kitab Singh. During the lifetime of Mohan Lal his son Radhey Shyam died and his widow Smt. Kamla Devi is reported to have married somebody else.