MEENI DEVI Vs. GHEWAR CHAND

JUDGEMENT

(1.) This writ petition under Article 226 of the Constitution of India has been preferred claiming the following reliefs:

(2.) Brief facts of the case, as placed before this Court by learned counsel for the petitioner, are that the present petitioner (plaintiff) had insituted a suit for declaration of relinquishment deed dtd. 27/7/1999 (registered on 17/1/2000) as null and void, as well as cancellation of gift deed dtd. 9/5/2016; along therewith, an application seeking permanent injunction application was also moved by the petitioner (plaintiff).

(3.) Learned counsel for the petitioner (plaintiff) submitted that in the original suit instituted by the petitioner, she had specifically stated that she never gave thumb impression on the relinquishment deed, and therefore, the expert opinion under Sec. 45 of the Indian Evidence Act is necessary for effective and fair adjudication of the suit.