LAL CHAND Vs. STATE OF HARYANA

JUDGEMENT

(1.) By this judgment, RSA Nos. 4009 and 6146 of 2018 respectively filed by the plaintiff and the defendants shall stand disposed of.

(2.) The question which needs consideration is "whether after immovable property had been succeeded by operation of Sec. 8 of the Hindu Succession Act, 1956, the recipients would be holding the property as coparceners or as individual owners?".

(3.) Dig Raj son of Ganga Dutt did not had any male child. He transferred the property in favour of Lal Chand, his real brother through registered release deed dtd. 17/9/2008 and possession was handed over. The revenue authorities ignoring the registered release deed, sanctioned the mutation in favour of daughters of Dig Raj forcing the plaintiff to file the present suit for declaration with consequential relief of permanent injunction as also mandatory injunction directing the authorities to correct and update the revenue record.