RANJEETA KUMARI Vs. CHANDRA SHEKHAR PRASAD KESHARI

JUDGEMENT

(1.) This is defendants' second appeal against the judgment of affirmance.

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

(3.) The plaintiff filed suit for partition of the suit properties as detailed in Schedule A of the plaint claiming 1/3rd share with a further prayer to declare registered deed of gift no.546 dtd. 4/1/1999 executed by defendant no.2 in favour of defendant no.1 to be void and in-operative.