R.SRIRAM KUMAR Vs. ANIL LAKHWANI

JUDGEMENT

(1.) This civil revision petition is filed against the order dtd. 27/10/2021 passed in IA No.741 of 2018 in OS No.139 of 2018 by the VIII Addl. District Judge, Ranga Reddy District, at L.B. Nagar. Petitioners herein are defendants 17 and 18 in the suit. The parties hereinafter will be referred to as arrayed in the suit.

(2.) The case of the plaintiff-1st respondent and defendants 17 and 18-revision petitioners is Smt.Mummal Devi, who is the Grand-mother of plaintiff came to India as refugee with her two sons Phathumal Kanwarmal Lakhwani (elder son) and Vishandas Kanwarmal Lahkwani (younger son). Being a refugee migrated to India from Pakistan and such refugees were eligible to make claims before the Government of India for allotment of suitable land under the provisions of Displaced Persons (Compensation and Rehabilitation) Act, 1954, (in short, "1954 Act"), the elder son, Phathumal Kanwarmal Lakhwani made a claim for grant of Sanad allotment under the provisions of 1954 Act. His claim was considered and allotted land to an extent of Ac.64.10 gts. in Sy.Nos.317, 329, 330, 332, 333 of Puppalguda village, Rajendranagar mandal, Ranga Reddy District, (in short, "suit schedule property") by way of Sanad document dated 17- 04-1968.

(3.) The Plaintiff and Defendant nos.1 to 7 are family members of Vishandas Kanwarmal Lahkwani (younger son) and thus they are jointly entitled to claim 1/2 share in the suit schedule property for the reason the Sanad was allotted to elder son as Karta of Hindu Undivided Family. It has come on record that the suit schedule property was sold by the Phathumal Kanwarmal Lakhwani (elder son) through his GPA holder vide registered Document No.763/1968, dtd. 20/6/1968.