SURESH AND OTHERS Vs. RAN SINGH AND ANOTHER

JUDGEMENT

(1.) Challenge in this appeal is the judgment and decree dated 15.4.2011 passed by Mrs. Anita Chaudhary, District Judge, Bhiwani, vide which the appeal preferred by the plaintiffs against the judgment and decree dated 2.3.2010 passed by Smt. Shashi Chauhan, Additional Civil Judge (Senior Division), Bhiwani, was dismissed.

(2.) Briefly stated, the plaintiffs have challenged the gift deed of 2 kanals 6 marlas of land by defendant No. 2 in favour of defendant No.1. It is alleged that said gift deed is a result of fraud by defendant No.1. Mutation No. 933 dated 28.1.2004 sanctioned in respect of said gift deed is also liable to be set aside. It is pleaded that land measuring 85 kanals 18 marlas was joint and coparcenary property.

(3.) The plaintiffs and defendant No.2 constitute a Joint Hindu Family.