SRI RAM Vs. MANGALIYA

JUDGEMENT

(1.) This is a revision filed by Sri Ram against order dated 30-9-1976 passed by S.D.O. Kalpi, district Jalaun in case No. 1 under Sec. 164 of Act 1 of 1951.

(2.) Sri Ram moved an application under Sec. 164 of Act 1 of 1951 alleging that Mangaliya had transferred with possession 1/2 of plot no. 1289/2 and plot no. 1346 of village Jaksiya, pargana Kalpi, district Jalaun on 19-6-1974 through a mortgage deed with possession ; that the deed was registered on 23-7-1974. He prayed for mutation of his name.

(3.) Mangaliya filed written statement alleging that he had never executed any mortgage deed in favour of Sri Ram and did not receive any money from him ; that one Rameshwar brother-in-law of Sri Ram had got certain fraudulent mortgage deed executed in the village and this alleged mortgage deed appears to have been fraudulently got executed by some body with the view to usurp his land who was a Harijan.