RAM PHAL Vs. KHAZANI DEVI

JUDGEMENT

(1.) Defendants (including legal representatives-LRs of some of the deceased defendants) but excluding defendants no.3 and 9/respondents no.2 and 3 have filed this second appeal having lost in both the Courts below.

(2.) Suit was filed by respondent no.1-plaintiff Khazani Devi (since deceased and represented by LRs) against appellants and respondent no.2 and 3 as defendants.

(3.) Shorn of unnecessary details, the plaintiff claimed herself to be daughter of Ram Nath and Ram Kaur. Ram Nath was owner of the suit land. He had no male issue. Plaintiff was the only issue of her parents. On death of Ram Nath, the suit land was inherited by his widow Ram Kaur. On death of Ram Kaur, the plaintiff inherited the suit land and became owner thereof. However, defendants (including predecessors of some of the defendants) got sanctioned inheritance mutation no.1485 of Ram Kaur regarding suit land in their favour. The said mutation is null and void. The plaintiff, therefore, filed suit for possession of the suit land.