GOURI Vs. TIRUMAYA BHATTA

JUDGEMENT

(1.) The plaintiff sues for a declaration that a sale-deed executed by the 2nd defendant in respect of immoveable property belonging to her late father is invalid to bind her share of the property after her mother's death on the ground that the consideration mentioned in it was false and fictitious.

(2.) The plaintiff and the 3 defendant are the only daughters of one Narayana Bhatta, deceased. The 2nd defendant is his widow, and the first defendant is the husband of the 3rd defendant. The sale was by the 2nd defendant to the 1 defendant, her son-in-law.

(3.) It is found by both the lower Courts that the consideration mentioned in the deed is not false or fictitious.