UTTAM KUMAR Vs. SONA DEVI

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) By means of the present writ petition, the legality and validity of the order dated 6th October, 2008 passed by the Additional District Judge, Court No. 7, Muzaffarnagar on application No. 32-C filed in Civil Appeal No. 57 of 2005 has been questioned.

(3.) One Sukhbeer Singh instituted Suit No. 65 of 1999 against Smt. Sona Devi and Smt. Krishna Devi for cancellation of the sale deed dated 4th October, 1993 executed by Smt. Sona Devi in favour of Smt. Krishna Devi. A relief that the said sale deed may be declared as null and void and be cancelled was sought for. The said suit has been dismissed by the trial court. The said decree is under challenge in the aforestated Civil Appeal No. 57 of 2005.