K.P.Singh, J. - (1.) This is a plaintiff's writ petition arising out of a suit Under Section 138/176, U. P. Zamindari Abolition and Land Reforms Act. The plaintiff's father had claimed half share in the disputed property.
(2.) It had been alleged that the plaintiff had contributed to the extent of half the consideration of sale deed to his uncle Surajmal and he had been in possession over his half share and the defendants had denied the claim of the plaintiff on the basis of the recital in the sale deed indicating 1/21 share of the plaintiff in the disputed property, hence the suit.
(3.) The defence in the suit was the denial of the plaintiff's share in the disputed property and it was alleged that the plaintiff's name was mentioned in the sale deed to the extent of 1/21 share on the request of the plaintiff and that the plaintiff had not contributed towards sale consideration and that the property belonged to the defendants' father Surajmal and various other pleas were taken.;