MAHBOOB ALI Vs. ABDUL AZIZ

JUDGEMENT

(1.) This second appeal is preferred against the judgment dated 7.5.1984 passed by 1st Additional District Judge, Saharanpur in Civil Appeal no.254 of 1981 arising out of judgment dated 23.9.81 passed by 7th Additional Munsif, Saharanpur in O.S. no.585 of 1970.

(2.) The brief facts which give rise to this appeal are that :

(3.) The plaintiff respondent, hereinafter called ''the respondent' filed a suit against the defendant-appellant, hereinafter called ''the appellant' for the relief of cancellation of sale deed dated 20.12.1968.