UMA SAHU Vs. SABITRI SAHU

JUDGEMENT

(1.) The defendant is the appellant against a confirming judgment. The suit was for partition between the mother and daughter.

(2.) The case of the plaintiff-respondent was that the suit land belonged to her husband Sadhu Sahu. The defendant is their daughter. Her husband died in the year 1976. After death of her husband, she remarried to Chaitanya Sahu. As widow of Sadhu, she has a share in the suit land.

(3.) The defendant resisted the claim on the ground that the plaintiff is not entitled to any share in the property of Sadhu after her remarriage to Chaitanya Sahu.