(1.) Heard Sri Humayun Mirza holding brief of Sri S. Mirza, learned counsel for the petitioner, Sri Manoj Kumar Mishra, learned counsel for respondent and perused the record.
(2.) Facts, in brief, of the present case are that plaintiff/Asharam has filed a suit for cancellation of sale deed and Will, registered as Regular Suit No. 19 of 1985 (Asharam v. Mewa Lal and others) , same was decreed by means of judgement and decree dated 16.1.1998 passed by Ist Additional Civil Judge (S.D.) Faizabad. The order dated 16.1.1998 was challenged by defendant/appellant by filing Civil Appeal No. 41 of 1998 (Mewa Lal v. Ashra Ram), dismissed by means of judgement and order dated 10.9.1999 passed by VII Additional District and Sessions Judge, Faizabad.
(3.) In view of the above said factual background, the present second appeal has been filed before this Court under section 100 CPC.
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