JIWANI Vs. ANGURI

JUDGEMENT

(1.) The present appeal is at the behest of the plaintiff being aggrieved of the concurrent judgments and decrees passed by the learned courts below, dismissing her suit for declaration and permanent injunction.

(2.) For the sake of convenience, the parties are being referred to as per their original position in the civil suit.

(3.) The plaintiff filed a suit for declaration with consequential relief of permanent injunction to the effect that the registered gift deed No. 496 dated 25.05.2004 is null and void being based upon fraud and has no effect over the rights of the plaintiff, with a further prayer that the defendant be restrained from alienating the land, as detailed in the heading of the plaint.