- (1.) Leave granted.
(2.) The core question involved in this appeal, which arises out of a judgment and order dated 15th November 2006 passed by a learned single judge of the High Court of Judicature at Allahabad, Lucknow Bench, Lucknow in Writ Petition No. 8555 of 1987, is as to whether a purported patta granted in favour of the appellant's predecessor herein could enure to the benefit of the joint family or not.
(3.) The relationship between the parties is not in dispute. It is also not in dispute that the family was governed by the Mitakshra School of Hindu Law. One Baldi was the original owner of the property. He left behind two sons, namely, Shankar and Ragghu. After his death, the name of Shankar was recorded in revenue records. Ragghu died leaving behind his widow Smt. Sukhraja.;