LACHHMAN Vs. KARTAK SWAMI

JUDGEMENT

(1.) These are three petitions for revision of the orders dated the 26th August, 1968, of the Commissioners Jullundur Division. The facts of the cases and the points involved are the same. One order shall dispose of all the revision petitions.

(2.) Mutation No. 368 regarding inheritance of Aidan was entered some time in the year 1958. The date of death was not mentioned. It was, however, entered in the relevant column that the mutation related to inheritance which came into effect about six years back. The mutation was taken up for disposal on the 7th August, 1958, in the presence of Udho Ram, the father and Mukhtiar-e-am of Mst. Lachhman, petitioner in one of the cases. The mutation was sanctioned in favour of Kartak Swami, Mst. Lachhman and Mst. Miran, the son, the widow and the mother respectively of the deceased. The mutation related to about 157 standard acres 4-1/2 units of land.

(3.) As already stated, the date of death of Aidan is not in dispute. It is also admitted that the original mutation was incorporated in the Jamabandi. The question for consideration is whether the entry which stood entered in the Jamabandi could be modified.