TARUN KUMAR Vs. SNEHLATA

JUDGEMENT

(1.) Heard learned counsel for the appellant.

(2.) The appellant by means of the present appeal has challenged the judgement and decree dated 28/1/2020 passed by the Civil Judge (Jr. Division), 1st Hapur dismissing the original suit No. 78 of 2019 and judgement dated 12/1/2021 passed by the Additional District Judge, Fast Track Court-1st, Hapur dismissing the Civil Appeal No. 4 of 2010 of plaintiff-appellant.

(3.) The plaintiff-appellant has instituted a suit for cancellation of the sale deed dated 27/7/1989 executed by father of the plaintiff-appellant in favour of the respondent-defendant. The suit has been instituted by the plaintiff-appellant on the ground that the sale deed is forged document inasmuch as thumb impression on the sale deed is not of father of the plaintiff-appellant and is forged one. It is also pleaded that the sale deed is hit by provisions of Sec. 168-A of U.P. Z.A. and L.R. Act and therefore, the sale deed is void and thus, the plaintiff-appellant is entitled for decree for cancellation of sale deed.