(1.) This is a defendant's second appeal, arising out of a suit for cancellation of sale deed.
(2.) Original Suit No.168 of 1983 was instituted by Smt. Jinnat against Munni Lal, seeking a decree for cancellation of a registered sale deed dtd. 11/10/1982. The suit aforesaid was instituted in the ex-Court of Munsif, Mauranipur, Jhansi, now redesignated as the Civil Judge (Jr. Div.).
(3.) Smt. Jinnat was the original plaintiff and died pending suit. She was substituted by her heirs and L.Rs.before the Trial Court, who are the plaintiff-respondents here. According to the original plaintiff, Smt. Jinnat, she was an old and illiterate woman, a poor widow, and a native of Village Ranipur, Tehsil Mauranipur, District Jhansi. She was, at the relevant time, living in Village Ladwari, Tehsil Niwari, District Teekamgarh (Madhya Pradesh), where she was employed in the Public Works Department. She was bhumidhar in the possession of Plot Nos.1238/1/1-52, 1238/2/0-09, 1239/0-11, 1237/1/0-25, 1237/2/0-02 and 1247/1/0-14, all situate at Village Bamhaura Sohagi, Tehsil Mauranipur, District Jhansi. Smt. Jinnat, represented by her heirs and LRs, shall hereinafter be referred to as 'the plaintiff' unless the context requires individual or a different reference. According to the plaintiff, she entered into a bargain with the defendant to sell her bhumidhari land above described (for short, 'the suit property'). The bargain was made between the plaintiff and Munni Lal son of Ghanshyam, the sole defendant, for a total sale consideration of Rs.7000.00.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN