SHANKER Vs. BABULAL

JUDGEMENT

(1.) The substantial question of law involved, formulated and to be answered in this defendants No.1 to 3' second appeal is as under: -

(2.) The plaintiffs filed a suit for declaration of title and permanent injunction stating inter-alia that sale deed dated 10.3.1969 executed by Prahlad in favour of father of defendant No.1 and defendants No.2 & 3 be declared illegal and revenue correction and certification also be declared illegal and the plaintiffs and defendant No.5 be declared title-holder and defendants No.1 to 3 be restrained from interfering with their possession of suit land.

(3.) The defendants filed their written statement and opposed the averments made in the plaint stating inter-alia that they are in possession of the suit land by cultivating the same and rather the plaintiffs are interfering with their possession and the suit for declaration of sale deed to be illegal is barred by limitation.