GAMA Vs. BITTAN AND OTHERS

JUDGEMENT

(1.) This is a revision filed by one Gama against the order dated 6.2.75 of the Collector, Faizabad, maintaining the order of the trial court dated 31.10.74 passed in a mutation case.

(2.) Facts giving rise to the present case are that the revisionist sought mutation on the basis that he was son of the deceased Sukhmangal. Smt. Bittan, O.P. also filed a mutation report claiming that she was the daughter of the deceased and as such is legal heir. After hearing the parties the trial court, vide its order dated 31.10.74, held that the revisionist Gama was not the son of the deceased and further held that Smt. Bittan, O.P. was the daughter of the deceased. Against this order a revision was preferred before the Collector which was dismissed giving rise to the present revision-petition.

(3.) I have heard the learned counsel for the revisionist alone as none is present on behalf of the O.P. Mst. Bittan despite publication in 'Dainik Jagran' newspaper dated 7.4.89, of Lucknow issue. O.P. Mst. Bachchi is represented by her counsel.