UMASHANKAR AGRAWAL Vs. DAULATRAM SAHU

JUDGEMENT

(1.) HEARD on admission.

(2.) THE Courts below have dismissed plaintiff's suit for permanent injunction.

(3.) IT is not the plaintiff's case that the direction contained in the sale deed was made for the purpose of securing the beneficial enjoyment of his another property. There is no such statement in his deposition also. The only plea of the plaintiff is that the subject consideration is putting him in inconvenience and is adversely affecting him. The condition imposed in the sale deed is thus contrary to the mandate of law contained in Section 11 of the Transfer of Property Act, therefore the suit preferred by the plaintiff/appellant has rightly been dismissed by the Courts below.