SUSHILA DEVI Vs. BALWANT SINGH

JUDGEMENT

(1.) These are the three Second Appeals, which are interconnected with one another. The challenges the part of the judgement and decree as passed in Suit No. 294 of 1991, Balwant Singh Vs. Smt. Sushila and others, by virtue of which the sale deed dtd. 18/6/1991 executed in favour of the defendant No. 1appellant was cancelled, and the said judgement was affirmed by the First Appellate Court in Civil Appeal No. 76 of 2001, Smt. Sushila Vs. Balwant Singh and others. It is the defendant who has questioned that part of the judgement and decree as passed by the learned trial Court in the present Second Appeal cancelling the sale deed dtd. 18/6/1991.

(2.) The other connected Second Appeal being SA No. 12 of 2019 has been preferred by the plaintiff, Balwant Singh of Suit No. 294 of 1991, whereby the plaintiff's partial relief for setting asidecancellation of the sale deed dtd. 5/7/1993 was dismissed and the said part of the judgement as rendered by the learned trial Court stood affirmed in Civil Appeal No. 77 of 2001, Balwant Singh Vs. Smt. Susheela and others as preferred by the plaintiff-appellant of SA No. 142 of 2019.

(3.) The third Second Appeal being has been preferred by the plaintiff Balwant Singh against a concurrent denial of a decree for permanent injunction as against the defendant in relation to the subject matter of the Suit i.e. the land lying in khasra No. 302.