DHIRENDRA PRATAP Vs. DHARMAWATI

JUDGEMENT

(1.) This is plaintiff's second appeal filed under Sec. 100 of the Code of Civil Procedure against the judgment dated 17.01.2017 passed by the Additional District Judge, Court No. 15, Allahabad in Civil Appeal No. 214 of 2013 and judgment dated 11.09.2013 passed by the Civil Judge (Senior Division), Court No. 6, Allahabad in Original Suit No. 561 of 2000 decreeing the suit against the plaintiff appellant.

(2.) This appeal was admitted on 08.03.2017 on the following substantial questions of law;

(3.) Factual matrix in brief are that plaintiff appellant filed Suit No. 561 of 2000 against the defendants for permanent prohibitory injunction restraining them from dispossessing him from house No. 295 (Old No. 16/89), Shobatiabagh, Allahabad. By way of amendment relief for cancellation of sale-deed dated 24.12.1999 executed by defendant no. 2 Avadh Narain Tiwari in favour of defendant no. 1 Smt. Dharmawati Devi was also claimed.