RATNI DEVI DECEASED Vs. ASHA HANS

JUDGEMENT

(1.) This civil revision has been filed against the judgement and order dtd. 23/11/2016 passed by the Additional Civil Judge (Senior Division), Court No.6, Meerut in Original Suit No.846 of 2014 (Smt. Ratni Devi Vs. Smt. Asha Hans).

(2.) In brief facts of the case are that revisionist, Smt. Ratni Devi filed a suit for declaratory decree to declare the sale deed dtd. 7/5/2014 null and void registered in the office of Sub-Registrar, Mawana, District Meerut and to send its information to the concerned Sub-Registrar.

(3.) According to the plaint and the revision, Smt. Ratni Devi (now deceased) was the owner and Bhumidhar with transferable rights of khasra no.460 area 0.5060 hectare and khasra no.462 area 0.4430 hectare situated in Village Himaunpur, Pargana Hastinapur, Tehsil Mawana, District Meerut. She was an old and ill lady. Her cardiac treatment was going on. Respondent defendant is the daughter of the revisionist-plaintiff. The plaintiff was getting pension after death of her husband who was working in MCD, Delhi. When for the purposes of purchasing fertilizers she took a copy of khatauni on 19/7/2014, she came to know that defendant had got executed a sale deed in her favour of her land. The plaintiff obtained a certified copy through advocate on 7/5/2014 then she came to know that it is shown that in lieu of Rs.7,50,000.00 she has sold 0.1145 hectare and 0.6707 hectare land to the defendant in which husband of the defendant and one Anil Kumar Sharma, advocate, Tehsil Mawana have been shown marginal witnesses.