RAKSHA DEVI VINAYAK Vs. SHEELA DEVI

JUDGEMENT

(1.) THE appellants have filed this appeal being aggrieved by judgment and decree dated 25.01.1997 passed by the 9th Additional Judge to the court of District Judge, Bhopal in R.C.A. No. 111-A/94 by which the judgment and decree dated 24.10.94 passed by the 10th Civil Judge, Class-II, Bhopal in Case No. 95-A/91 has been reversed.

(2.) IT is submitted that the appellant/plaintiff had filed a suit for declaration to the effect that she was the legally married wife of one Randhir Singh, Nazul Inspector who died on 29.03.1991 and the remaining appellants were his sons and daughters. It was also claimed in the suit that the appellant no. 6 be declared to be entitled to compassionate appointment in lieu of the death of Randhir Singh and that the respondent no. 1/defendant should not be permitted to stake any claim as wife of Randhir Singh.

(3.) THE trial court decreed the suit filed by the appellants by judgment and decree dated 24.10.1994, however, on an appeal being filed by the respondent no. 1 the appellate court by judgment and decree dated 25.01.1997 had reversed the findings of the trial court and has dismissed the claim of the appellants, being aggrieved by which the present appeal has been filed before this court.