SITA RAM SINGH Vs. RAM KISHORI DEVI

JUDGEMENT

(1.) This Letters Patent Appeal has been preferred against the Judgment and Order dated 19.05.1994 passed in First Appeal No. 166 of 1979 by which the appeal has been dismissed confirming the judgment and decree dated 07.12.1978 passed by Sri Mundrika Prasad, VIth Additional Sub-Judge, Siwan in Title Suit No. 129 of 1965 / 25 of 1977.

(2.) Appellant is the defendant in the suit. Original Plaintiff Amar Rai filed a suit for declaration that the deed of gift dated 07.02.1964 executed by him in favour of defendant Sita Ram Singh with respect to the property in suit is illegal, inoperative and void with further prayer for recovery of possession of suit property and mense profit.

(3.) The original plaintiff Amar Rai died during pendency of suit, his wife & daughter were substituted in his place as plaintiff no. 1 and 2 respectively.