Arun Bhansali, J. - (1.) THIS writ petition has been filed by the petitioners aggrieved against judgment dated 12.03.2015 passed by the Board of Revenue, Ajmer ('the Board'), whereby its appeals against the judgment and decree dated 08.08.2006 passed by the Revenue Appellate Authority, Sriganganagar ('the RAA') has been dismissed.
(2.) THE petitioners, claims themselves to be the bonafide purchasers of land situated at Chak 2 BWSM (Barewala), Murabba No. 4 at Stone No. 289/335 from Smt. Sujan Kaur vide sale deed dated 08.03.1996 and 01.12.2000. Respondents No. 4 to 7 filed suit under Section 53, 92A and 188 of the Rajasthan Tenancy Act, 1955 ('the Act') against Sujan Kaur and two other legal heirs of Tara Singh, who had died on 01.05.1990, claiming that they had equal share in the property. It was alleged that the Will dated 19.02.1990 allegedly executed in favour of Sujan Kaur was forged and fabricated and they were entitled to their share in the property. Sujan Kaur filed written statement and controverted the averments made in the plaint and claimed right based on the Will executed by Tara Singh.
(3.) THE SDO by his judgment dated 24.12.2001 came to the conclusion and passed preliminary decree holding that the defendant Sujan Kaur was entitled to 1/7th share only and rest of the sale was void and directed partition based on proposal to be given by Tehsildar. Whereafter, the final decree dated 21.03.2002 was also passed by the SDO.;