MOHD. ABID Vs. RAVI NARESH

JUDGEMENT

(1.) Heard learned Senior counsel appearing on behalf of the parties at a considerable length and carefully perused the material placed on record.

(2.) The controversy in this case pertains to Zamindari Plot No.3082, consisting of some shops and a residential house constructed on it, situated in Mohalla Angooribagh, Faizabad, Uttar Pradesh.

(3.) While the petitioners claim that they have purchased the subject property by way of four consecutive registered Sale Deeds dtd. 5/10/2020, the case of the respondents is that the suit property was purchased by their predecessors-in-interest way back on 16/11/1949 by way of a valid Sale Deed.