RADHA BAI Vs. JEET RAM KOSARIYA

JUDGEMENT

(1.) Heard.

(2.) The present appeal is directed against judgment and decree dtd. 6/7/2017 passed by the Additional District Judge, Bilaspur in Civil Suit No.197A/2015 whereby civil suit filed by the plaintiffs for declaration was dismissed. Hence, this appeal.

(3.) Plaintiff No.1 Radha Bai, who claims the share through her mother India Bai @ Indira Bai in respect of the property bearing Khasra No.176/1 and 177/1 total land admeasuring 0.20 decimal that she is co-sharer of the land. The property was sold by one Jeet Ram Kosariya, defendant No.1 in favour of defendants 2 & 3 by sale deed dtd. 19/11/2007 (Ex-P/1). Total area admeasuring 5810 sq.ft. of Khasra No.176/1 & 177/1 situated at Mouja Talapara Bilaspur Patwari Halka No.22 was sold. Family tree is shown as under: <IMG>JUDGEMENT_69_LAWS(CHH)2_2023_1.jpg</IMG>