BINDO @ BIMLA Vs. BACHAN GIR AND OTHERS

JUDGEMENT

(1.) Plaintiff-Appellant is in the regular second appeal against the judgment passed by the learned First Appellate Court.

(2.) Dispute in the present case is with respect to the estate of Maya Devi. Plaintiff claims that she is owner of 22 bighas and 2 biswas of land and sale deeds executed by defendant No.1 in favour of defendants No.4 to 8 with respect to land measuring 11 bighas as also dated 10.01.2007 in favour of defendant No.2 with regard to land measuring 11 bighas and 12 biswas are null and void and not binding on the rights of the plaintiff.

(3.) Plaintiff-Bindo @ Bimla has pleaded that on the death of Sh. Devi Gir, property was inherited by Kishan Gir, who was married to Maya Devi and the plaintiff is their only daughter. Plaintiff claims that defendant No.1 has forged a registered Will dated 19.08.1980 of Kishan Gir, which is result of fraud. She further claims that the mutation of land on the basis of alleged registered Will dated 19.08.1980 is also wrong. She further claims that it was a plaintiff, who used to serve late Sh. Kishan Gir and last rites were performed by the plaintiff.