PIRTHI AND OTHERS Vs. SUNDER AND OTHERS

JUDGEMENT

(1.) Following pedigree table will assist in understanding the matter in dispute in this appeal. <JUDIMG>2413451-1</JUDIMG>

(2.) The dispute pertains to inheritance of Molu son of Tokha son of Bawaria who died unmarried and issueless. He was owner of 81 kanals and 18 marlas of land in village Thua, Tehsil and District Jind. As he had not left any class I or class II heir mutation of his inheritance bearing No. 2278 dated 04.11.1982 was sanctioned in favour of Smt. Sunder daughter (defendant no. 1), Ram Singh (plaintiff) son of Ramji Lal for 1/12 th share, Surta, Dharam sons, Smt. Phuli and Radha daughters of Bhagwana for 1/48th share, Soran son of Ram Lal for 1/48th share, Sheela, Bija sons, Dhanno, Channo and Murti daughters of Ram Chand for 1/24th share out of 1/6th share owned by Molu in land measuring 491 kanals 7 marlas.

(3.) Plaintiff-Ram Singh alleged that he is only son of Ramji Lal who had no daughter. Sanctioning of mutation in favour of defendant no. 1 being sister of plaintiff is illegal and void. She is an imposter and has never been in possession of suit land.