KRISHNA DEVI Vs KESHRI NANDAN
Bench: HON'BLE MR. JUSTICE N.V. RAMANA, HON'BLE MR. JUSTICE S. ABDUL NAZEER
Judgment by: HON'BLE MR. JUSTICE S. ABDUL NAZEER
Case number: C.A. No.-002367-002367 / 2010
Diary number: 15395 / 2006
Advocates: PARMANAND GAUR Vs
KAILASH CHAND
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NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURSIDCITON
CIVIL APPEAL NO.2367 OF 2010
KRISHNA DEVI … APPELLANT
VERSUS
KESHRI NANDAN … RESPONDENT
J U D G M E N T
S.ABDUL NAZEER, J.
1. Parties in this appeal are close relatives. Krishna Devi, the
appellant/plaintiff is the daughter of Dharam Singh. Mathura Prasad, the second
defendant was the brother of Dharam Singh and Keshri Nandan
respondent/defendant No. 1 is the son of Mathura Prasad. The appellant filed the
suit O.S No. 196/1992 against Keshri Nandan and Mathura Prasad for partition and
separate possession of half share in the suit scheduled property. It is her case that
the property originally belonged to her grandfather Banshi Dhar. After Banshi
Dhar’s death, her father Dharam Singh and her paternal uncle Mathura Prasad have
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succeeded to the said property and after the death of her father Dharam Singh, she
is entitled for half share in the said property.
2. The defendants have opposed the suit. It is contended that Dharam Singh
had executed a sale deed in respect of his fifty per cent share in the said property in
favour of the first defendant. The plaintiff filed a reply to the written statement
contending that the sale deed said to have been executed by Dharam Singh has
been obtained by fraud and mis-representation and hence, the said sale deed is not
binding upon her.
3. The trial court on appreciation of materials on record held that the sale deed
said to have been executed by Dharam Singh did not confer any right, title or
interest on the defendants. Consequently, the suit was decreed. The defendants
challenged the said decree by filing Civil Appeal No. 60 of 2001 before the
Additional District Judge, Gurgaon. The first Appellate Court set aside the
judgment of the trial court and allowed the appeal. The second appeal filed by the
appellant/plaintiff was dismissed by the High Court.
4. Having heard the learned counsel for the parties, we do not find any merit in
this appeal. It cannot be held that the sale deed dated 11.07.1991 executed by
Dharam Singh was obtained by fraud or by mis-representation. It is clear that
when the sale deed was executed by Dharam Singh, he was having sound state of
mind. The Sub-Registrar, who had registered the documents was examined as
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DW-3. In his evidence he stated that the sale deed was executed by Dharam Singh
after he had explained to the parties about contents of the said deed. Ex. D-1 was
attested by PW-2 and PW-3. They have nowhere stated in their statements that
Dharam Singh was not in good state of mind at the time of the execution of the
document. Though it is contended on behalf of the appellant that Dharam Singh
was not keeping well, no medical evidence has been produced in support of the
said contention. We do not find any ground to interfere with the judgment of the
High Court.
5. Consequently, the appeal is dismissed, with no orders as to costs.
……………………………J. (N.V. RAMANA)
……………………………J. (S. ABDUL NAZEER)
New Delhi; March 21, 2018.