PARBATILA DEVI Vs. SAKUNTALA DEVI

JUDGEMENT

(1.) This is plaintiffs appeal against a judgment of affirmance.

(2.) The plaintiff filed a suit for declaration that the sale deed dated 23-6-1976 executed by defendant 2nd party in favour of defendant No.1 was void, inoperative, ineffective and not binding upon the plaintiff. The suit related to plot No.740 over an area of 1 Katha 5 Dhurs situate in village Sonhauli in the District of Khagaria.

(3.) In short, the plaintiffs case was that she being the only issue of her father used to get substantial amount from her father out of love and affections on occasions and with the accumulated amount she purchased 5 Bighas 15 Kathas 17 Dhurs of land for a sum of Rs.500/- by a registered sale deed dated 10-2-1943 from Ayodhya Singh and her name was mutated and she had been paying rent to the State of Bihar and for the part of the land acquired by the State Government she had also received compensation.