MAHRANI DEEN Vs. SHIV LAL

JUDGEMENT

(1.) Heard, Shri P.V.Chaudhary, learned counsel for the appellant and Shri Mohiuddin Khan, learned counsel for the respondents.

(2.) This Second Appeal under Sec. 100 of the Civil Procedure Code, 1908 has been filed with a prayer to decree the suit of the plaintiff/appellant (here-in-after referred as appellant) for cancellation of sale deed and for declaration with cost after setting aside the judgment and decree dtd. 24/8/1985 and 11/10/1988 passed by the 2nd Additional Munsif, Pratapgarh and the 2nd Additional District Judge, Pratapgarh respectively.

(3.) The following two substantial questions of law have been formulated in this Second Appeal:-