TULSI RAM Vs. SHERA

JUDGEMENT

(1.) The plaintiff-appellant assails the correctness of the judgments and decrees passed by the Courts below. He prays for a decree of declaration to the effect that he is also the owner along with defendants in equal share in the property of late Sh. Chatra.

(2.) In order to understand the inter-se relationship between the parties, it would be appropriate to extract genealogy of the family:-

(3.) Tota Ram and Chatra were owners to the extent of equal share in the land measuring 130 kanals and 10 marlas. Sh. Tota Ram died in the year 1990 and his share in the property was inherited by the parties to the suit. Late Sh. Chatra was issuless. His wife had pre-deceased him. The plaintiff claims that late Sh. Chatra died intestate on 16/10/1992, therefore, his property is inherited by the plaintiff and the defendants. The plaintiff also claims that the contesting defendants have, in collusion with the revenue officials, got entered the mutation No.295 on the basis of a forged Will dtd. 25/9/1992.