(1.) This appeal is directed by the plaintiff - appellant against the judgment and decree of the Additional District Judge, Bareilly, dated 18-11-1980, whereby the appellate court has set aside the judgment of the trial court with the result that the suit of the plaintiff-appellant has been dismissed.
(2.) The suit of the plaintiff-appellant was for permanent injunction in respect of the disputed land described at the foot of the plaint.
(3.) The short question involved in this appeal is whether the purchase of the land in the name of Keshava Nand Oberai was benami or he had independent status under the relevant sale deed. Learned appellate court has held that the plaintiff has not been able to establish that the disputed sale deed is a Benami Transaction.