LEELADEVI Vs. DECEASED TARADEVI FARKYA

JUDGEMENT

(1.) This is a second appeal filed by the defendants being aggrieved by judgment and decree dated 13.11.2013 passed in favour of plaintiff by 3rd Civil Judge, Class-II, Mandsaur in Civil Suit No.91-A/2011 affirmed by judgment and decree dated 21.9.2016 passed by District Judge, Mandsaur in Civil appeal No.29-A/2016.

(2.) Facts of the case giving rise to this second appeal are as under:

(3.) On the basis of pleadings, learned trial Court framed seven issues for adjudication, which are as under :