NAZIRA BEGUM Vs. D D C

JUDGEMENT

(1.) Heard Sri R.C. Singh learned counsel for the petitioner and perused the supplementary affidavit filed today.

(2.) The undisputed pedigree is as follows:-

(3.) The dispute relates to the holding of late Yusuf Ali Khan. He was survived by three daughters and a widow. The petitioner filed an application under Section 12 of the U.P. Consolidation of Holdings Act, 1953 on the ground that Yusuf Ali Khan had made an oral gift in favour of the petitioner. The respondent no. 4-Bano Begum contested the matter on the basis of a will. Thus only two daughters were contesting the succession, and neither the widow Ahmadi Begum nor Hazira Begum the third daughter did put any contest in relation to the claim over the holding.