SHANTI Vs. RAMRATI

JUDGEMENT

(1.) Plaintiff-appellants are in the Regular Second Appeal against the concurrent findings of fact arrived at by the Courts below.

(2.) Question which requires consideration is "whether daughters of a tenant on agricultural land can claim to have succeeded to the tenancy on the death of their father and consequently entitled to share in the compensation in the land acquired subsequently?"

(3.) Late Sh. Shiv Singh was tenant at will on agricultural land. He died on 22/4/1986. Plaintiffs claimed that they are entitled to the share in the compensation as the land was subsequently acquired in the year 1996 on the ground that tenancy is an estate and, therefore, on the death of Shiv Singh, everyone succeeded to the estate under Sec. 8 of the Hindu Succession Act, 1956.