SIDAR AND ORS. Vs. GANESHRAM AND ORS.

JUDGEMENT

(1.) This second appeal preferred by the plaintiffs was admitted for hearing on the following substantial questions of law:-?

(2.) The suit property bearing khasra No. 42/13 admeasuring 0.324 hectare and khasra No. 42/14 admeasuring 0.405 hectare situated at Village Sajwari, Patwari Halka No. 16, Tahsil Dharamjaigarh, District Raigarh was originally held by father of plaintiffs No. 4 to 6 namely Premsai. The sale deed (Ex. P/1) in question was said to have been executed by plaintiffs No. 1 to 3 and Premsai " father of plaitniffs No. 4 to 6 in favour of one Heeraram who is the father of defendants No. 1 to 4 and husband of defendant No. 5 on 23/05/1981 for a sale consideration of Rs. 1,018/-? thereby transferring the suit property in Heeraram's favour.

(3.) On 11/03/2002, plaintiffs No. 1 to 3 along with the sons of Premsai i.e. plaintiffs No. 4 to 6 and one Belar Singh, plaintiff No. 7 filed a civil suit seeking cancellation of sale deed dated 23/05/1981 (Ex. P/1) stating that it is a forged document as they have never executed the said sale deed in favour of Heeraram i.e. father of defendants No. 1 to 4 and husband of defendant No. 5 and they have also not obtained any consideration amount for the sale.