KISHANLAL Vs. CHHIDDA

JUDGEMENT

(1.) HEARD on the question of admission.

(2.) THIS appeal, by the defendants, is directed against the judgment and decree dated 18.01.2006 passed by Additional District Judge, Gohad, District Bhind (M.P.) in Civil Appeal No. 37/2004 confirming the judgment and decree dated 27.08.2004 passed by Civil Judge Class II, Gohad in Civil Suit No. 95A/2001 whereby the suit filed by the plaintiff seeking declaration of a partition deed dated 12.07.2001 as null and void has been decreed.

(3.) DEFENDANTS by filing written statement denied the plaint averments on very many grounds. It is said that the partition deed was executed by the plaintiff on 12.07.2001 by free will and free consent thereby it was transferred in favour of defendants as well as Ramveer, Rambabu and Bhagwan Singh, sons of Baturi. It is said that no fraud has been played at the time of execution of the partition deed, therefore, the suit filed by the plaintiff ought to be dismissed.