Vineet Kothari, J. - (1.) The present Second Appeal has been filed by the plaintiff-appellant in a suit for cancellation of registered gift-deed, executed in favour of defendant, Raoji, against the judgment and decree dated 10.02.2009 passed by the Additional District Judge, Banswara, in Civil Appeal No. 3/2008 "Lemji v. Raoji " by which, the judgment and decree dated 10.10.2007 passed by the learned Civil Judge (Junior Division) & Judicial Magistrate, First Class, Bagidora, District-Banswara, in Civil Original Suit No.58198 "Lemji v. Raoji" whereby the learned trial court dismissed the suit of the plaintiff/appellant, has been affirmed by the learned First Appellate Court.
(2.) The relevant portion of the findings of the learned Trial Court of the Civil Judge (Junior Division), Bagidora, District Banswara, in the impugned judgment dated 10.10.2007 is quoted herein below for ready reference:- ...[VERNACULAR TEXT OMITTED]...
(3.) The relevant portion of the findings of the learned First Appellate Court of the Additional District Judge, Banswara, in the impugned judgment dated 10.02.2009 is quoted herein below for ready reference:- ...[VERNACULAR TEXT OMITTED]...;