DUBARI Vs. SAHODARI

JUDGEMENT

(1.) This is plaintiff's second appeal under Sec. 100, C.P.C.

(2.) The plaintiff-appellant filed a suit for cancellation of sale deed 29.2000. The trial court has dismissed the suit and appeal has also been dismissed.

(3.) Case of the plaintiff-appellant was that sole defendant is real sister of her mother. Plaintiff's mother was critically ill and on 22.9.2000 she executed a registered sale deed in favour of her real sister in respect of .246 hectare land (about one bigha) for consideration of Rs. 60,000.00. It was further averred in the plaint that at the time of execution of sale deed, plaintiff's mother was not in proper frame of mind and taking advantage of closeness of the relationship, the defendant fraudulently got the sale deed executed in her favour without any consideration.