JASRAT SINGH Vs. BALWANT

JUDGEMENT

(1.) These are two revision petitions against the orders dated 24.8.1993 of the Commissioner, Ambala Division, Ambala by which the orders of the lower courts were confirmed in an appeal before him.

(2.) THE brief facts of the cases are that two inheritance mutations were presented before the Assistant Collector-IInd Grade, Chhachhrauli for sanction in favour of Shri Balwant on the basis of a registered will However, on objection by the other sons, these mutations were declared contested ones and the case was referred to Assistant Collector-Ist Grade, Jagadhri. Since the veracity of the registered will made by the deceased Jyoti was not challenged by either of the parties, the Assistant Collector sanctioned these mutations in favour of Shri Balwant respondent No. 1. The Collector and the Commissioner have also upheld the findings of the Assistant Collector 1st Grade, Jagadhari in appeal and revision before them vide their orders dated 30.3.1993 and 24.8.1993 respectively. Now the petitioner is before this court in further revision.