SHANTI BAI Vs. REXONADAS

JUDGEMENT

(1.) Heard.

(2.) The trial Court has decreed the plaintiffs' suit for declaration of title in respect of the lands bearing Kharsa No.203/10 area 2 acres situated at Village Ghivra, Tehsil Jaijaipur, District JanjgirChampa. The trial Court has also declared the sale-deed dated 4.7.2013 executed by appellant No.1/defendant No.1 Smt. Shanti Bai in favour of appellant No.2 Smt. Jeetmati Bai as null and void.

(3.) Indisputably, the suit land was obtained on lease from the State Government by Khikh Bai. The said Khikh Bai was earlier married to Mahadeva. After his death, she married with Kushwadas. Plaintiffs Rexonadas and Fagni Bai are the son and daughter of Kheek Bai born out of her wedlock with Mahadeva, whereas, appellant No.1 Shanti Bai is the daughter of Khikh Bai from her marriage with Kushwadas. After the death of Khikh Bai in the year 2003, the plaintiffs moved an application for mutation of their names.