RAMDEVA & ORS Vs. RAMSUKHA & ORS

JUDGEMENT

(1.) Heard learned counsel for the appellants.

(2.) This intra-court appeal is directed against order of Single Bench dated 11th April, 2012, whereby writ petition filed by petitioner/appellants, against order of Revenue Board, has been dismissed.

(3.) Briefly stated, the facts of the case are that late Shri Kesra, father of appellants, filed a suit for correction in revenue record and permanent injunction, in respect of land in dispute in the court of A.C.M., Sawai Madhopur. It was pleaded in the plaint that he was adopted son of late Shri Kishnya, whose land has wrongly been entered, after his death, in the names of Ramsukha and Birdya also along with Kesra. Therefore, it be declared that plaintiff alone is entitled to get his name mutated in respect of land in dispute belonging to late Shri Kishnya. Therefore, necessary correction in the revenue record be made and defendants be restrained not to interfere in the peaceful possession of land in dispute of the plaintiff.