BRIJ MOHAN Vs. PEETAM SINGH

JUDGEMENT

(1.) Heard Sri Salil Kumar Rai, learned counsel for the appellant and Sri Vidya Bhushan Srivastava, learned counsel appearing on behalf of the respondent.

(2.) The appellant is challenging the order dated 29.03.2007 passed by Additional District Judge, Agra in Appeal No.36 of 2003 arising from the suit no.185 of 2002.

(3.) The brief facts of the case are that a sale deed was executed by Phool Singh in favour of the appellant on 03.12.2001 and in pursuance thereof the possession has been given. The plaintiff/respondent filed a suit being suit no.185 of 2002 for the cancellation of the sale deed dated 03.12.2001 and sought further relief for the possession and damages. The trial court decreed the suit and cancelled the sale deed dated 03.12.2001 and directed the defendant to hand over the possession. Against the order of the trial court, the appeal has been dismissed. Hence the present second appeal.