KAMALABAI RAJENDRA MUNGE Vs. SUJATA ISHWAR WAGHMARE

JUDGEMENT

(1.) This second appeal is directed against concurrent findings of facts in decreeing the suit of respondent No.1 for partition, possession and declaration that sale deed dtd. 29/6/2010 is null and void.

(2.) Respondent No.1 is the original plaintiff. The appellant is original defendant No.1 and respondent No.2 is original defendant No.2. Respondent No.3 is the purchaser vide sale deed dtd. 29/6/2010. To Understand the relationship, the genealogy is as follows :

(3.) Respondent No.1 had filed suit for partition, possession and declaration in respect of the sale deed in respect of Gut No.214 and house property. It is contended that suit properties were separate properties of her father Rajendra who is survived by herself and defendant No.1 Kamalabai, her step mother. It is further contended that she was being denied her share after death of her father. The appellant alienated part of house property to respondent No.3 Sandhya.