ANURADHA THAKUR Vs. AJAY SHRIVASTAVA

JUDGEMENT

(1.) This is plaintiff's appeal challenging the judgment and decree passed by the trial Court dismissing her suit for declaration that the sale deed dated 23-4-2007 executed by the defendant No.2 S. Prabhakar Rao Naidu in favour of the defendant No.1 Ajay Shrivastava be declared null and void, as also for declaration of half share in the property and permanent injunction.

(2.) The suit property is land with superstructure admeasuring 2016 sq.ft. situated at Tilak Nagar, Bilaspur, Nazul Sheet No.7, Plot No.34. The plaintiff/appellant is the daughter of the defendant No.2 whereas defendant No.3 is the plaintiff's brother, being son of the defendant No.2. The defendant No.1 is the purchaser by way of sale deed dated 23-4-2007.

(3.) The lis between the parties lies in a narrow compass.