TELU RAM Vs. HARI KUMAR AND ANR.

JUDGEMENT

(1.) The facts leading to the filing of these two petitions by Shri Telu Ram are as under:

(2.) Smt. Kanshi, who is the owner of 1 /2 share had earlier gifted her share to her son -in -law, Shri Hari Kumar. Therefore, he had stepped into the shoes of Smt. Kanshi in respect of 1 /2 share in the land. It may also be mentioned here that Shri Telu Ram, Appellant is the son -in -law of Shri Narainu, the other co -sharer in the land.

(3.) Shri Narainu put in his written statement agreeing to part with the ownership of his share of his land in favour of Telu Ram, whereas Hari Kumar opposed the application on the ground that there was no relationship of landlord and tenant between the parties. Further that Khasra No. 7 was not land within the meaning of land under the Act and that there were machinery etc. standing thereon.