KINURAM KUANR Vs. BHAGABAN SAHANI AND ORS.

JUDGEMENT

(1.) DEFENDANT No. 1 is the Appellant against a reversing decree in a suit for title and possession and injunction declaring the sale need dated 14 -12 -1973 (Ext. A) executed by Defendant No. 2 in favour of Defendant No. 1 to be inoperative and void.

(2.) PLAINTIFFS and Defendants are relations as revealed from the following genealogy:

(3.) CASE of Defendant No. ] is that there was partition among Defendant Nos. 2 to 4 twenty years back and -Defendant No. 2. was given one -third share in the suit properties over which she had absolute right. She sold her one -third land allotted to her as per Ext. A and delivered possession. Defendant No. 3 filed a written statement substantially supporting the case of the Plaintiffs. Defendant No. 4 remained ex parte.