GOVIND PRASAD SRIVASTAVA Vs. SURESH SINGH AND ORS.

JUDGEMENT

(1.) Heard Sri A.S. Rai, Advocate, for appellant and Sri Ashish Agarwal, Advocate, holding brief of Sri Rahul Sahai, Advocate, representing respondents 6 and 7. Learned Standing Counsel is present for respondents 8 to 11. None appeared on behalf of any other respondent though the case has been called in revised and name of Sri A.K. Rai and Sri Nimai Das have been shown in the cause list as counsel for respondents.

(2.) The only question is whether the sale-deed with respect to property in dispute could have been cancelled by a unilateral document of cancellation dated 26.8.1981, executed by defendant no. 2.

(3.) The facts in brief giving rise to the present dispute necessary for proper adjudication of the matter may be stated as under: