MULA Vs. RAMPAL

JUDGEMENT

(1.) HEARD Shri Alok Singh, Sr. Advocate assisted by Shri D. Barthwal, counsel for the appellant and Shri Parikshit Saini, counsel for the respondents.

(2.) BY the present second appeal filed under Section 100 of the Code of Civil Procedure, the appellant has prayed for setting aside the judgment and decree dated 10.3.2003 passed by the Additional District Judge, Haridwar in Civil Appeal No. 3 of 1999.

(3.) SECOND appeal was admitted on the following substantial question of law: - 1. Whether mere substitution of legal heirs makes them natural heir inheriting the property? 2. Whether in a suit for cancellation of sale deed on the ground of fraud, forgery and impersonation burden of proof strictly lies on the plaintiffs?