SONAMATI DEVI Vs. VIJAY KANT DHAR DUBEY

JUDGEMENT

(1.) Plaintiff has preferred the appeal against the judgment and decree dtd. 21/6/2013 passed by District Judge-II, Garhwa in Title Appeal No. 19/2009 reversing the judgment dtd. 20/5/2009 passed by Sub Judge-I Garhwa in Title Suit No. 36/2007.

(2.) Parties will be referred by their placement in the suit and shall include their legal representative substituted at any stage.

(3.) Plaintiff no. 1 Sonmati Devi is the wife of defendant no.3 and the suit has been filed for declaration of the registered sale deed no. 41146 dtd. 29/10/2004, registered sale deed nos. 10564 and 10565 dtd. 23/12/2004 executed by defendant no.3 in favour of defendants nos.1 and 2 to be ineffective and not binding for being executed by fraud. Other plaintiffs are the minor children of plaintiff no.1 and defendant no.3.