KALI Vs. GANGA

JUDGEMENT

(1.) THIS is a family feud between two sisters Mst. Kali and Smt. Ganga about a house in which admittedly Smt. Ganga was living.

(2.) PLAINTIFF Smt. Kali along with others filed this suit for possession of the suit room and for mesne profits alleging that this house belonged to Bhajja and was gifted by his wife Smt. Champa to Smt. Kali. The plaintiffs case was that they were living in this house for 45 years. Smt. Champa executed gift -deed in favour of plaintiff on September 10, 1947 and it was got registered.

(3.) THE defendant denied that the suit room belonged to Bhajja or that the possession was given to respondent -defendant by the appellant. According to them, the suit room belonged to Soda brother of Gajja and it was inherited by Gajja and Champa. Appellant No. 1 was married first to Dulla and thereafter she had a Nata with appellant No. 2. Mst. Champa wife of Gajja and, Gula sold this property to defendant and her husband and since then she is in possession,