AMRO Vs. PARWATI

JUDGEMENT

(1.) THE appellant is the legal representative of the original plaintiff Smt. Purni. A suit for declaration was filed by Smt. Purni on December 2, 1982 challenging the registered gift deed dated December 6, 1971 executed by Smt. Purni in favour of Smt. Parwati. It was claimed by the plaintiff that she had never executed the aforesaid gift deed and the aforesaid gift deed was infact a result of fraud and misrepresentation. Both the Courts below have concurrently held that the gift deed in question had been duly executed by the plaintiff in favour of defendant and that even a Mutation Ex.D3 had been sanctioned by the revenue authorities on February 25, 1972 on the basis of the aforesaid registered gift deed Ex.D1. THE suit filed by the plaintiff was also held to be barred by limitation. Consequently, the suit filed by the plaintiff was dismissed and her appeal also failed before the learned first Appellate Court.

(2.) NOTHING has been shown that the findings recorded by the Courts below suffer from any infirmity or are contrary to the record. No question of law, much less any substantial question of law arises in the present appeal dismissed.