SUMAN RANI Vs. SHAM LAL

JUDGEMENT

(1.) Plaintiff is in Regular Second Appeal against the concurrent judgments and decrees passed by the Courts below.

(2.) Plaintiff filed a suit for declaration seeking to get the gift deed dtd. 19/4/2010 cancelled which was executed by defendant No.1 in favour of defendant No.2.

(3.) Defendant No.1 is the husband of the plaintiff whereas defendant No.2 is the daughter-in-law of the plaintiff. The gift deed was claimed to be illegal, null and void on the ground that Piara Lal was owner of the house in question. Before his death, he gave the property to the plaintiff by way of family settlement. On the strength of said family settlement, the plaintiff claimed herself to be owner in possession of the suit property for the last more than 30 years.