SUMITRA DEVI Vs. RATKOLHIN @ DHANMET

JUDGEMENT

(1.) Heard on admission and formulation of substantial question of law in this second appeal preferred by defendants No. 5 and 6 (purchasers of the suit land) under Section 100 of the Code of Civil Procedure, 1908.

(2.) Mr. B.M. Rao, learned counsel for the defendants would submit that both the Courts below are absolutely unjustified in holding that plaintiff, being the widow of Sirdar, is entitled to inherit the suit property and is therefore, entitled for declaration of title and possession of the suit land, in addition, declaring the sale deed dated 13/05/1993 as null and void, which gives rise to substantial questions of law for determination in this second appeal.

(3.) I have heard learned counsel for the parties, considered their submissions and went through the records with utmost circumspection.