SHRI DHARAMVIR Vs. SHRI VED SINGH

JUDGEMENT

(1.) NONE has appeared for the appellants. Matter has been remained on board. Court notice has been issued and served upon the counsel for the appellants but even then he has chosen not to appear.

(2.) THIS appeal had impugned the judgment and decree dated 31.10.2008 which has endorsed the finding of the trial judge dated 13.2.2006 whereby the suit filed by the plaintiffs seeking a declaration to the effect that the sale deed and mutation order passed on the basis of the sale deed be declared null and void had been dismissed.

(3.) FROM the pleadings of the parties the following six issues were framed: