BASANTA KUMARI MOHAPATRA Vs. KUNI DEVI

JUDGEMENT

(1.) Heard learned Counsel for the petitioner.

(2.) IN spite of service of notice to the opposite parties, they have not entered appearance.

(3.) THE petitioner has filed the suit for declaration that the registered gift deed dated 7.12.1998 and the registered sale deed dated 7.12.1998 purported to have been executed by late Loknath Mohapatra in favour of opposite party Nos. 1 and 5 are void and also for declaration that, the subsequent registered sale deed dated 22.1.2001 executed by opposite party No. 5 In favour of opposite party No. 1 and the registered sale deed dated 3.4.2002 executed by opposite party No. 1 in favour of opposite parties 2 to 4 are void and also for permanent injunction.