CHANDER PATI Vs. KASTURI

JUDGEMENT

(1.) This Regular Second Appeal has been filed against judgments and decrees dated Oct. 12, 1977, and Feb. 21, 1980, vide which suit and appeal respectively filed by the appellant were dismissed.

(2.) Records reveal that the appellant filed a suit to the effect that she be declared as owner in possession of share in agricultural land measuring 199 Kanals 2 Marlas in village Kabarchha and share in agricultural land measuring 68 Kanals 17 Marlas, situated in village Karsindhu, further description of which was given by her in her plaint. She further prayed that mutation of inheritance sanctioned in favour of the respondent to the extent of 1/2 share be set aside. Her suit was dismissed. She also failed in appeal.

(3.) Records reveal that land in dispute originally belonged to Shri Jhandu (deceased), father of the appellant. After his death, land was mutated in the name of appellant and respondent in equal shares showing them as daughter and widow respectively of the deceased. In her plaint, it was case of the appellant that the respondent was not widow of the deceased and she being the sole heir was entitled to inherit entire property, left by the deceased Jhandu.