HABIB ULLAH BHAT Vs. JANA

JUDGEMENT

(1.) The appellant has preferred this Civil 2nd Appeal against the judgment and decree passed by the learned 3rd Additional District Judge, Srinagar, dated 6-5-2002.

(2.) The plaintiff-appellant filed a suit seeking to declare the gift deed executed on 27/01/1967 in favour of Mst. Jana daughter of Shaban (wife of Ramzan) resident of Guptganga, Srinagar, as null and void on the ground that at the time of the execution of the gift deed, the plaintiff-appellant was minor and, therefore, it is void ab-initio. The trial Court framed the following issues:-

(3.) Heard learned counsel for the parties.