KEHRI DEVI Vs. KAMLA DEVI

JUDGEMENT

(1.) The plaintiffs who are the appellants in the instant appeal, aggrieved by the judgment and decree passed by the learned First Appellate Court have filed the instant regular second appeal.

(2.) The parties shall be referred to as the plaintiffs and defendants.

(3.) Plaintiffs filed a suit for declaration to the effect that plaintiffs alongwith proforma defendant No. 5 (Smt. Asha Devi) are joint owners in possession in equal shares to the extent of 1/3rd share in the suit land and gift deed dtd. 20/10/1997 by defendant No.1(Roshan Lal,predecessor-in-interest of defendants) in favour of defendants No. 3 and 4 (Shami Kumar and Sanjeev Kumar) is ineffective upon the rights of plaintiffs and proforma defendant No. 5 and the entry in revenue record to this effect vide mutation No. 52 dtd. 19/9/98 is null and void.