JAGIR SINGH Vs. SURJIT SINGH AND OTHERS

JUDGEMENT

(1.) The plaintiff is petitioner before this Court. He is aggrieved by the order dated 8.10.2011 passed by the learned First Appellate Court whereby the application for additional evidence moved for tendering mutation has been dismissed.

(2.) Learned counsel for the petitioner submits that the land is ancestral coparcenary property which was originally owned by Jawahar Singh who died leaving behind the following legal heirs. The pedigree table would reflect the actual picture of the legal heirs of the deceased Jawahar Singh as under: <FRM>JUDGEMENT_329_LAWS(P&H)4_2013_1.html</FRM>

(3.) Learned counsel for the petitioner submits that mutation of inheritance of Veer Singh in favour of Kartar Singh and Apar Singh in equal shares was sanctioned on 11.3.1934.