PARBHATI Vs. JAI NARAIN

JUDGEMENT

(1.) THIS is a revision petition under Section 16 of the Punjab Land Revenue Act against the order dated 16.10.1998 of the Commissioner Gurgaon Division whereby the appeal of the petitioners against the order dated 23.3.1998 passed by the District Revenue Officer-cum-Collector, was dismissed; it has, therefore, been requested that both these impugned orders be set aside.

(2.) AT length, the facts as stated in the petition are that the matter pertains to correction of khasra girdawari for land measuring 139 kanals 9 marlas situated in village Maroli, Tehsil Narnaul, District Mahendergarh which was owned and possessed by one Surja who had only one daughter, namely Chandori and in his life time Surja executed a registered Will in her favour on 26.6.1974.

(3.) AS per the petition on 11.8.1977 a distant relative of Surja, father of Chandori, namely Dhansi Ram son of Gyarsa the predecessor of the respondents, filed a Civil Suit challenging the mutation and the Will executed by Surja in favour of his daughter and claiming himself to be owner in possession of the disputed land on the ground that he was the adopted son of the deceased Surja. This suit was dismissed on 24.3.1984, the Civil Court holding that the adoption deed produced by Dhansi Ram was a false document. The mutation in favour of Chandori was upheld and since she has herself expired during the pendency of the suit, her legal representatives, namely her two sons, daughter and her husband were impleaded as parties and the Civil Court passed a decree in their favour.