Vivek Rusia, J - (1.)Appellant Nos.1 to 6 (hereinafter referred to as defendant Nos.1 to 6) filed this second appeal being aggrieved by judgment dated 20.01.2010 passed by Third Additional District Judge, Satna, by which Appeal No.54/2005 has been dismissed and the judgment and decree dated 28.02.2005 passed by First Civil Judge, Class-I, Satna, in Civil Suit No.40-A/2002 has been affirmed.
(2.)Facts of the case in short are as under:-
(3.)The plaintiffs filed the suit seeking relief of declaration & partition. The plaintiffs sought 2/3rd share in the land measuring 39.55 acre of Gram Jamuna, Tahsil Rampur Baghelan, District Satna, and sought the declaration that the gift deed dated 22.05.1964 and Will dated 10.01.1990 be declared as void.