ASHA SHRIVASTAVA Vs. MUKUND LAL AGRAWAL

JUDGEMENT

(1.) Final hearing of this second appeal has been heard through video conferencing.

(2.) The substantial question of law involved, formulated and to be answered in this second appeal preferred by the appellant/defendant is as under:-

(3.) Defendant-Asha Shrivastava purchased the suit land admeasuring 2800 sq.ft. being part of Khasra No.204/2 situated at Tikrapara, Raipur by registered sale deed dtd. 11/4/1990 (Ex.D-1) from plaintiff-Mukund Lal Agrawal and came in possession over the suit land and thereafter she has made construction and residing therein. On 6/1/96 plaintiff-Mukund Lal Agrawal filed civil suit that sale deed dtd. 11/4/1990 (Ex.D-1) allegedly executed in favour of the defendant is null and void and it has not been executed by him and therefore, decree for recovery of possession and damages be granted in his favour.