JHABAR RAM Vs. BOARD OF REVENUE

JUDGEMENT

(1.) THIS writ petition is directed against order dt. 10.07.1996 passed by the Board of Revenue, Rajasthan, whereby the appeal preferred by the respondent No. 4 Shri Lachhu Ram against the judgment and decree dt. 10.04.1991 passed by the Revenue Appellate Authority (in short "RAA" hereinafter), Bikaner has been allowed. Consequently, the judgment and decree dt. 28.02.1986 passed by the Assistant Collector, Rajgarh dismissing the suit preferred by the petitioner, stands restored.

(2.) THE brief facts relevant for the present purpose are that late Shri Aad Ram was holding 106 bighas of land in Punsisar and Somsisar, Tehsil Taranagar, District Churu. He was also holding 75.15 bighas of land in Tidiasar, Tehsil Nohar, District Sri Ganganagar. Late Shri Aad Ram was survived by four sons namely, Girdhari, Lachhu Ram, Farsa Ram and Oma Ram. Out of these four sons, Oma Ram expired issue less . Farsa Ram also expired living behind his widow Smt. Shera. The petitioner herein is adopted son of Smt. Shera.

(3.) AFTER the death of Smt. Shera, the mutation in respect of the lands Tidiasar was opened in the name of the petitioner being adopted son of Smt. Shera and a note to this effect was made in the relevant mutation register and thereafter, the relevant entries were made in Jamabandi as well.