SHRIMATI SUMATI PAHARI Vs. UMAPADA PAHARI

JUDGEMENT

(1.) The plaintiffs/appellants filed a suit for declaration of title, partition and declaration that the plaintiffs/appellants are not bound by the B/1 and D/1 Schedule gift deeds and that the said gift deeds may be set aside. Ancillary reliefs were also prayed.

(2.) The learned Trial Judge dismissed the suit, against which the present appeal has been preferred.

(3.) The appellants assail the impugned judgment and decree primarily on two grounds-that the Scheduled D/1 gift deed was not acted upon by the parties and that the same was obtained by fraud/misrepresentation.