NEPURA LOHARIN @ NEPURI LOHARIN Vs. SARO DEVI

JUDGEMENT

(1.) PLAINTIFF is appellant. She purchased the suit land by registered sale - deed dated 31.3.1969 from defendant No. 2.

(2.) ACCORDING to plaintiff, on 11.2.1982 defendant No. 2 came to her and asked her to go to Daltonganj for getting money from Government as free grant to purchase bullock. At Daltonganj defendant No. 2 asked her to put LTI on some papers and in this manner defendant No. 2 played fraud and got a deed of gift executed by her in respect of suit property in favour of his daughter, defendant No. 1.

(3.) ACCORDING to her. plaintiff came to Daltonganj on 11.2.1982 voluntarily and executed a deed of gift in respect of the suit property in her favour.