NAIPAL SINGH Vs. MANOJ KUMAR

JUDGEMENT

(1.) This is a plaintiff's second appeal, arising from a suit for cancellation of a registered sale deed and permanent prohibitory injunction.

(2.) Heard Mr. Satyendra Narayan Singh, learned Counsel for the appellant in support of the motion under Order XLI Rule 11 C.P.C.

(3.) The plaintiff-appellant, who shall hereinafter be referred to as 'the plaintiff', instituted Original Suit no.507 of 1998 before the Court of the Civil Judge (Jr. Div.), Muzaffar Nagar, seeking cancellation of the registered sale deed dtd. 2/6/1998 and a permanent injunction forbidding the defendant himself or through his agents or servants from interfering illegally with his possession over the suit property or dispossessing him therefrom.