MAHILA RAMKALI DEVI Vs. NANDRAM

JUDGEMENT

(1.) This appeal by special leave is directed against the judgment dated 01.03.2005 of the High Court of Madhya Pradesh, which allowed the respondents' appeal and dismissed the suit filed by the plaintiff- Appellants for declaration of title and possession of the suit property.

(2.) The factual matrix of the case is that the suit property was originally owned by Hardayal who had two sons Raghuvardayal and Mahadev Prasad. When Hardayal died, the suit property fell to the share of Raghuvardayal and on his death it passed on to his wife Sumitra and then his son Radhakishan and then Radhakishan's wife Ajuddhibai.

(3.) The plaintiff/appellant no.1 filed a suit for declaration of title and possession of the suit property in Gwalior against the deceased Nandram and deceased Kashiram, who were original defendant nos.1 and 2 respectively and are now being represented through legal representatives and also against defendant no.3 Rukmani Bai. The case of the Appellants was that before Ajuddhibai died issueless in 22.6.1961, she had executed a Will dated 21.1.1961 in favour of plaintiff/appellant no.1 who was the wife of Baijnath, son of Mahadev Prasad. The probate of the Will was also stated to have been obtained. The Appellants challenged the validity of the sale deed dated 19.12.1950 purported to have been executed by Ajuddhibai in favour of defendant no.3-Rukmani Bai and sale deed dated 1.2.1962 executed by Rukmani Bai in favour of deceased Nandram-defendant no.1 and deceased Kashiram- defendant no.2 and alleged that defendant nos.1 and 2 were thus in illegal possession of the suit property. The defendants Nandram and Kashiram denied the averments made in the plaint and contended that they had legally obtained the title of the suit property vide sale deed dated 1.2.1962 though one Ram Singh who was the sub-tenant of Ajuddhibai.