GAFURNA KHATOON Vs. SAKINA BANOO

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This miscellaneous appeal has been filed against the judgment and decree dtd. 8/9/2010 passed by learned Additional District Judge-cum-F.T.C.-V, Buxar passed in T.A.No.09 of 2008.

(3.) The plaintiff-Sakina Banoo (respondent No.1 herein) had filed T.S.No.175 of 2000 for a decree of declaration that three deeds of gift dtd. 10/6/1985, executed by Mostt. Jainab Khatoon in favour of defendant 2nd set and defendant 3rd set of the suit, were fictitious, inoperative and invalid documents.