MAYA RANI Vs. KUSUM KUMARI

JUDGEMENT

(1.) This is the second civil appeal against the judgment and decree dated 8.8.1980 passed by Sri V.N. Mehrotra, the then learned Additional District Judge, Hardoi in Civil Appeal No. 9 of 1980 dismissing the appeal and confirming the judgment and decree dated 15.11.1979 passed by the then learned civil Judge in Regular Suit No. 59 of 1978 which was a suit for cancellation of sale deed.

(2.) The following question of law has been formulated in this appeal : "Whether the courts below have erred in recording findings to the effect that the impugned sale deed was got executed by practising fraud and under undue influence, etc.?"

(3.) I have heard the arguments and have gone through the record.