LAWS(ALL)-2012-1-155

PANAROO AHIR Vs. KHEDAN SINGH

Decided On January 24, 2012
PANAROO AHIR Appellant
V/S
KHEDAN SINGH Respondents

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This is defendants' second appeal arising out of O.S. No. 87 of 1973 which was dismissed on 08.11.1976 by 4th Additional Munsif, Ghazipur. Against the said decree plaintiff-respondents filed Civil Appeal No.255 of 1976 which was allowed by 4th Additional District Judge, Ghazipur on 12.05.1978 hence this second appeal.

(3.) The lower appellate Court decreed the suit for cancellation of sale deed dated 22.01.1973.