SADAKAURI Vs. RAMJILAL & ANR.

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the impugned judgments of both the Courts below.

(2.) In the instant appeal, learned trial Court has dismissed the suit of appellant seeking the release deed declared illegal, which is allegedly shown to be executed by her in favour of her brother Ramjilal in respect of her one-third share in the agricultural land recorded in her mother's name situated in Chak 74 NP, Khatauni No.45, Stone No.264/233, Sq.No.45-5.819 hectare land, Stone No.265/333, Sq.No.46, 0.253 hectare, Stone No.264/334, Sq.No.60, 3.226 hectare total measuring 9.298 hectare land with water course.

(3.) Learned trial Court, after thoroughly examining the matter, by its judgment and decree dated 1st of March, 2008 dismissed the suit.