GHANSILAL Vs. BHURIDEVI

JUDGEMENT

(1.) THIS is a second appeal by the defendant against the judgment and decree of the learned District Judge, Jaipur City.

(2.) MST. Bhuridevi plaintiff filed a suit for ejectment of the defendant from immovable property described in paragraph 1 of the plaint. She claimed title to the property on the basis of a registered gift-deed executed by her father on 11th july, 1955 in her favour.

(3.) THE suit was dismissed by the trial court on the ground that the gift-deed was not proved to have been validly executed. The District Judge in appeal reversed that finding and held that the registration and execution of the gift-deed was proved.