SUNDERLAL LEHAREY Vs. ANAND KUMARI

JUDGEMENT

(1.) Since common issue is involved in both the second appeals, they are heard and decided together.

(2.) During pendency of these appeals, respondent/plaintiff 1 Anand Kumari died and, therefore, her name was deleted from the array of cause title of the appeals.

(3.) The other respondents/plaintiffs and deceased plaintiff Anand Kumari brought a suit for declaration that two sale-deeds both dtd. 16/8/1988 executed by Aminabai in favour of appellant/defendant 1 Sunderlal Leharey are not binding upon them as Aminabai had no right to sell the property and also for declaration of title on the ground of adverse possession and confirmation of possession basing the claim over the suit property on the ground of their adverse possession.