KRISHAN AND OTHERS Vs. CHANDERPATI

JUDGEMENT

(1.) Defendants No.1 to 3 have filed this Regular Second Appeal against the judgement passed by the First Appellate Court dated 10.10.2014.

(2.) Following substantial questions of law arise in the present case:-

(3.) Plaintiff had filed a suit for declaration challenging Release Deed dated 04.10.2002 executed by defendant No.4- late Sh. Saroopa in favour of defendant - appellant Nos.1 to Plaintiff, the daughter of late Sh. Saroopa claims that the suit property was ancestral, hence plaintiff was having direct interest in the property. Taking advantage of old age of defendant No.4-late Sh. Saroopa and taking advantage of their fiduciary relationship, defendants No.1 to 3 got executed the Release Deed. She came to know of the Release Deed in September, 2008 and hence she filed the suit on 02.06.2011.