SHAKUNTALA DEVI Vs. ADDITIONAL CIVIL JUDGE MAINPURI

JUDGEMENT

(1.) Inspite of sufficient service no one appears for contesting Respondents.

(2.) Heard learned Counsel for the Petitioner.

(3.) Respondent No. 3 Smt. Bhagwati is mother of Respondent Nos. 4 and 5, Gauri Shanker and Sheo Shanker. All these three persons have played a fraud of the highest order upon the Petitioner. Respondent Nos. 4 and 5 were recorded Bhomidhars of several agricultural plots. They sold one of their plots i.e. plot No. 648 area 2.39 acres (wrongly mentioned as plot No. 848 in para 3 and 4 of the writ petition) to the Petitioner on 5.7.1976 through registered sale deed. However, few days before the execution of the sale deed the mother had filed a suit (O.S. No. 155 of 1976) against the sons on 21.5.1976 (Lachman husband of Respondent No. 3 and father of Respondent Nos. 4 and 5 had already died) The mother claimed maintenance of Rs. 150/- per month and also sought charge upon agricultural land of the sons which consisted of 29 plots. The suit was got decreed ex parte on 7.2.1977. The complete judgment is quoted below:-