KAILASH CHAND Vs. THE BOARD OF REVENUE

JUDGEMENT

(1.) This writ petition has been filed by Kailash Chand who is the plaintiff and who had filed the suit for partition which was decreed by the trial court but dismissed by the learned Revenue Appellate Authority and the learned Board of Revenue.

(2.) The facts giving rise to the suit are that the property in dispute which is an agricultural land belonged to a common ancestral and as per the case of the parties the following is genealogical table:-

(3.) A few more facts may also be taken note of. Mangi Lal son of Kishan Lal died in the year 1912 and his son Kanwar Lal remained unmarried. Kanwar Lal executed a Will in favour of Mukat Lal, the defendant on 09.02.1949. Kanwar Lal died in the year 1954. The property devolved upon Mukat Lal, the defendant under the Will of Kanwar Lal.