SHEO PRASAD SAHU Vs. SHANTI DEVI

JUDGEMENT

(1.) Instant review petition has been filed to review the judgment and decree passed by this Court in Second Appeal No.80 of 2010 by which judgment and decree passed in Title Appeal No. 02 of 2008 was set aside and the plaintiffs' suit was decreed.

(2.) Plaintiffs filed the suit for declaration of title on the basis of the registered deeds of gift bearing no.5561 dtd. 6/6/1986 and 9564 dtd. 26/8/1988.

(3.) The defendants claim title on the basis of Sale Deed Nos.1374 and 1375 dtd. 25/8/1982. Learned trial Court decreed the suit which was reversed in first appeal against which the second appeal was preferred before this Court, which was allowed.