ANAR SINGH Vs. ADDITIONAL DISTRICT & SESSION JUDGE

JUDGEMENT

(1.) Heard Sri Anurag Srivastav, for the petitioner and Sri Manish Kumar, for the respondents.

(2.) The writ petition has been filed against the orders of Additional Civil Judge (respondent-2) dated 04.08.2010, allowing amendment application and substitution applications and Additional District Judge (respondent-1) dated 22.04.2014, dismissing revision of petitioner, against aforesaid order.

(3.) Smt. Maiki, alleging herself to be widow of Jagannath, filed R.S. No. 8 of 1973 against Gaya Prasad (now represented by the petitioner) and others for cancellation of sale deed dated 27/28.05.1968, allegedly executed by Jagannath in favour of Shiv Prasad and Gaya Prasad of his agricultural land situated in village Rahimabad, pargana Bijnore, district Lucknow. The suit was contested on the ground that Maiki was never married to Jagannath and had no locus standi to file the suit. Jagannath was bhumidhar of the land in dispute and voluntarily executed sale deed dated 27/28.04.2014 after taking sale consideration of Rs. 8000/-. The suit was decreed by the Trial Court by judgment dated 19.04.1980. The petitioner filed Civil Appeal No. 168 of 1980 from the aforesaid decree.