UREHA Vs. BHAROSE

JUDGEMENT

(1.) Heard Sri Anand Kumar Srivastava, learned counsel for the appellants.

(2.) This second appeal has been filed on behalf of the plaintiffs under Sec. 100 of the Code of Civil Procedure, against the judgment and decree dtd. 7/4/2016 and 16/4/2016 respectively, passed by the Additional District Judge, Court No.4, Basti, dismissing the Civil Appeal No.70 of 2013, arising out of Original Suit No.571/1988, wherein the trial court vide judgment and decree dtd. 28/10/2013 and 9/11/2013 respectively, dismissed the plaintiff's suit for permanent injunction and cancellation of sale deed.

(3.) The appellants have formulated the following substantial questions of law in the memorandum of the second appeal:-