LALSINGH Vs. TARABAI AND OTHERS

JUDGEMENT

(1.) - This First Appeal has been filed on behalf of the defendant No.1/appellant being aggrieved by the judgment and decree dated 14.11.2003 passed by the Second Additional District Judge, Fast Track Court, Ganjbasoda, District Vidisha in Civil Suit No.12A/2003, whereby the judgment and decree has been passed in favour of the plaintiffs holding them to be entitled to have share in the suit property and holding that defendant No.2 Sandhyabai, daughter of the plaintiff No.1 has equal share in the suit property contained in survey No.403/1 measuring 1.672 hectare at village Beelkhedi and the sale deed so executed in favour of the defendant No.1 (appellant) on 19.6.2000 by father-in-law of the plaintiff No.1 Tarabai is null and void.

(2.) It is not in dispute that Sikan Singh had five children, namely; Mohan Singh, Bachha Bai, Munnibai, Shagunbai and Bhanwar Bai. Plaintiff No.1 is the wife of Mohan Singh, who died before filing of the suit. Plaintiff No.2 and 3 are respectively daughters of Mohan Singh and Tarabai. Defendant No.2 Sandhyabai is also daughter of Mohan Singh and Tarabai.

(3.) Defendant No.1 Lal Singh is the son of Bhanwarbai, who is married to Imrat Singh. Defendant No.5 Bhanwarbai is wife of Imrat Singh. Defendants No.3,4 and 6 are also daughters of Sikan Singh.