GOPI CHAND AND ORS. Vs. SMT. BHAGWANI DEVI

JUDGEMENT

(1.) THE following pedigree -table will he helpful in understanding the facts of this case:

(2.) THE dispute in the present case relates to land measuring 40 bighas and 10 biswas situate in span Hola, district Delhi. After the death of Lal, Har Nath, and Baldeva were jointly declared bhoomidhars in respect of this land. On the death of Baldeva, his bhoomidhari rights were mutated in favour of his nephews, Gopi and others, Defendants 1 to 3, in June, 1960. In August, 1960, Bhagwani, daughter of Baldeva, filed a suit for possession of one -half share in the land in dispute 011 the ground that she was, under law and custom, entitled to succeed to the estate of her deceased father. It was also alleged by her that she lived with her father and looked after him during his lifetime. The suit was resisted on a number of grounds, which gave rise to the following issues:

(3.) WHETHER the Plaintiff was dispossessed by he Defendants as alleged?