RITA SHARMA Vs. RADHESHYAM SINGH

JUDGEMENT

(1.) Heard.

(2.) The present appeal has been filed for setting aside the order dated 25.11.2008 passed by learned Sub Judge- II, Bhojpur, Ara in Title Suit No.369/06 by which prayer on behalf of the appellants for grant of injunction has been refused.

(3.) Plaintiff/appellant had filed a suit that her father Kapil Deo Singh purchased the suit land as described in Schedule-A by registered sale deed dated 15.04.1966 from his own fund in the name of his wife, Dr. Pushpa Rani Mehra and came in possession and constructed house and resided with his family.