SONAMATI DEVI Vs. MAHENDRA VISHWAKARMA

JUDGEMENT

(1.) Leave granted.

(2.) This appeal challenges the judgment and order dtd. 3/11/2017 passed by the High Court of Judicature at Patna in Second Appeal No. 333/2017.

(3.) By registered gift deed dtd. 1/12/1998, one Yadunandan Mistri, who was issueless, gifted an extent of 2.92 acres of land in favour of the second respondent, the wife of his nephew, on the assumption that his nephew i.e. the first respondent would take care of Yadunandan and his wife in their old age.