SHANTI DEVI Vs. SHEO PRASAD SAHU

JUDGEMENT

(1.) Appellants are the plaintiffs and the appeal has been preferred against the Judgment of reversal passed by the District Judge, Latehar in T.A. No. 02 of 2008 setting aside the judgment and decree dtd. 10/3/2008 passed by the Munsif, Latehar in Title Suit No. 13/2004.

(2.) The parties shall be referred to by their original placement in the suit and will include their legal representatives substituted at different stages.

(3.) The plaintiffs brought the suit for declaration of the deeds of gift executed bearing No. 5561 dtd. 6/6/1980 and No.9564 dtd. 26/8/1988 executed by Adhikari Devi in favour of plaintiff No.1 were legal and valid and the plaintiff no.1 acquired valid right title, and possession over the same including the suit property. A further declaration has been sought that the Sale Deed no.1374 and 1375 both dtd. 25/8/1982 executed by Aashnandan Singh were void ab initio. The defendant be evicted from the suit premises and plaintiff no.1 be restored in possession.