DAMAYANTI DEVI Vs. MUNNA SHAH

JUDGEMENT

(1.) This review petition has been filed for review of the judgment dt. 20.3.2013 passed in Second Appeal No. 349/2006.

(2.) Plaintiffs filed a suit for declaration and permanent injunction to the effect that they are the owners and occupants of the land area 4 bigha and 3 biswa of survey Nos. 579, 580, 581, 582, 587, 588, 589, 590, 592 situated at Kent Shivpuri. During the pendency of the suit, plaintiffs No. 1 to 4 sold the land by registered sale deed dt. 13.11.1980 in a consideration of Rs. 28,000/- in favour of Shivgopal, Laxminarayan and Shanta Kumar. Mehar Ali and Roshan Ali were the real brothers.

(3.) The respondents denied the pleadings of the plaintiffs. They pleaded that Mehar Ali had no right in the suit property and the defendants came in possession over the suit land.