ASHTURNA KUER Vs. KHARDUSHAN SINGH

JUDGEMENT

(1.) Heard Mr. Ashok Kumar, learned Counsel appearing for the appellant.

(2.) The defendant is the appellant in this appeal against the judgment and decree of affirmance granting the decree to the plaintiff, as prayed.

(3.) The plaintiff filed a suit assailing the gift deed said to have been executed by him in favour of the defendant appellant and praying for the relief of setting aside/cancelling it.