PRADEEP KUMAR Vs. ANITA

JUDGEMENT

(1.) APPELLANT through his next friend Smt. Urmila, filed a suit for permanent injunction and declaration claiming following relief:-

(2.) THE suit was dismissed by the Civil Judge vide his judgment and decree dated 3.05.2007. Appellant filed first appeal against the said judgment and decree, which was also dismissed by the Additional District Judge vide impugned order dated 3.11.2009. Raising certain substantial questions of law, appellant has filed the second appeal invoking Section 100 of Code of Civil Procedure (CPC).

(3.) ALL substantial questions of law as suggested by the appellant relate to mental capability of the appellant to execute the impugned Sale Deed in favour of respondent Nos. 2 to 4.