RAM ABHILAKH & ANR. Vs. SIYARAM

JUDGEMENT

(1.) Heard Sri Balram Yadav, learned counsel for appellants, Sri J.K. Sinha, learned counsel who has put appearance on behalf of respondents and perused the record.

(2.) Facts in brief of the present case are that, plaintiffs-respondents filed a suit for cancellation of sale deed and for permanent injunction, allowed by judgment and decree dated 21.12.2015 passed by trial court. Aggrieved by the same, the defendants field Civil Appeal No. 6 of 2016 (Ram Abhilakh and another Vs. Siyaram and others), dismissed by judgment and decree dated 26.02.2016 passed by Additional District Judge, Court No. 2, Faizabad.

(3.) In view of the abovesaid factual background, present appeal has been filed before this Court.