EDAL AND OTHERS Vs. SUKHA AND OTHERS

JUDGEMENT

(1.) THE controversy here is with regard to the registered gift -deed executed by Devi Sahai on August 14, 1967, whereby he transferred the land in suit to Sukha.

(2.) ACCORDING to the Appellants, who are the collaterals of Devi Sahai, they were governed by custom in matters of alienation and succession and the land in suit being ancestral property could not have been alienated by Devi Sahai by way of gift to Sukha. They thus claimed possession of the land in suit, Devi Sahai having died on January 1, 1971.

(3.) THE trial Court dismissing the suit of the collaterals holding that the land in suit was not ancestral and that Sukha was the adopted son of Devi Sahai and also that the gift in his favour was valid.