GAYATRIBAI & OTHERS Vs. RUKMANBAI & OTHERS

JUDGEMENT

(1.) The appellant (hereinafter referred to as "plaintiff") has filed the present second appeal being aggrieved by judgment and decree dated 2.1.2009 passed by First Civil Judge, Class-I, Garoth, District Ujjain, by which the suit has been dismissed and also against judgment dated 25.4.2017 passed by Additional District Judge, Mandsuar whereby First Appeal has been dismissed.

(2.) Facts of the case, in short, are as under:

(3.) After notice, defendants No.1 to 3 filed their written statement and denied the averments made in the plaint by submitting that Baijnath was owner of the suit land and he partitioned the suit land along with other properties between father of plaintiff and defendant No.1 on 11.5.1977. He did not execute any amended deed dated 6.5.1985 (Ex. P/1). The suit land never came into the share of Manoharlal.