JUNARAM BORA Vs. SARUCHOALI KUCHUNI AND OTHERS

JUDGEMENT

(1.) THIS appeal is by the principal defendant, Junaram Bora (hereinafter referred to merely as 'the defendant'.)

(2.) THE plaintiff filed a suit for declaration of her title and confirmation of possession in respect of the suit land measuring 1 katha and 1/2 lecha being half of the total land covered by Dag No. 377. Her case is that the total land covered by dag No. 377 was the joint property of her husband Krishnaram and his brother Mihiram, who had equal shares in the land. The land was partitioned during the lifetime of her husband and the eastern half fell to her husband's share and he was in possession thereof. Before his death the husband made a gift of the suit land together with some other property under a registered deed of gift dated 18 -7 -32 and since then she was in physical possession of the land. The defendant set up his title to the suit land and threatened to dispossess the plaintiff. Hence she filed the present suit.

(3.) THE Munsiff decreed the plaintiff's suit.