BAIKUNTH SINGH Vs. BIR SINGH

JUDGEMENT

(1.) The substantial questions of law involved, formulated and to be answered in the plaintiff's second appeal are as under:-

(2.) Plaintiff-Baikunth Singh filed a suit stating inter-alia that sale deed dated 6.6.80 executed by Sudhiya Bai in favour of defendants No.1 and 2 is not binding on him and it be declared null & void and he is entitled for possession from defendants No.1 and 2 on the ground that sale deed was executed by Sudhiya Bai without legal necessity and consideration has also not been paid to her and she had no need of said money at the time when sale deed was allegedly executed by Sudhiya Bai in favour of defendants No.1 and 2.

(3.) Defendants No.1 and 2 filed their written statement and opposed the plaint allegations stating inter-alia that title has legally and validly been passed in favour of defendants No.1 and 2, as such, the suit deserves to be dismissed with cost(s).