CHINU RANI SINGHA Vs. RATAN SINGHA

JUDGEMENT

(1.) This is a second appeal preferred by the original defendant, the appellant herein against the judgment dtd. 19/1/2023 and decree dtd. 31/1/2023 passed by the learned District Judge, Gomati District, Udaipur, in Title Appeal No.11 of 2021 whereby the judgment and decree passed by learned trial Court in T.S. 11 of 2018 was upheld.

(2.) The facts of the case as projected by learned first appellate Court may be reproduced hereunder:

(3.) After exchange of pleadings, learned trial Court had framed issues. On the basis of issues, evidences were adduced by the parties. The plaintiff-respondent has produced a original copy of the registered sale deed which is marked as Exbt.- 2 through which he purchased the suit land from one Smt. Uma Rani Roy without any objection from the side of the defendant. Smt. Uma Rani Roy is the daughter of Mira Rani Roy who was originally the real owner of the suit land. The fact that Mira Rani Roy was the real owner of the suit land cannot be disputed for the reason that the defendant herself has stated in her written statement as well as in her evidence that she has been possessing the suit land since the lifetime of the real owner of the suit land i.e. Mira Rani Roy.