AMAN KAUR Vs. GURMEET KAUR

JUDGEMENT

(1.) THE present Regular Second Appeals filed by plaintiff -appellant against concurrent findings recorded by the Courts below whereby suit filed by plaintiff was dismissed and appeal filed by plaintiff was also dismissed.

(2.) FOR the sake of convenience, the parties are being referred to as per their status before Court of first instance.

(3.) DETAILED facts of the case have already been recapitulated in the judgments of Courts below for the purpose of decision of present regular second appeal. Relevant facts are that plaintiff filed suit for declaration that registered sale deed dated 25.03.1996 executed by the deceased husband of the plaintiff is not binding upon the plaintiff and sale deed is null and void having been executed by the deceased husband in a secret and clandestine manner to destroy her pre -existing reversionary rights. Defendant contested the suit thereby taking the plea that Dalip Chand died on 24.07.1996 and he was living deserted life for the last 20 years and plaintiff was having no concern whatsoever with the plaintiff.