SANJAY SINGH Vs. SMT. RAMESHWARI DEVI & ANOTHER

JUDGEMENT

(1.) Heard Mr. R.P. Tiwari, learned counsel for the appellant.

(2.) The instant second appeal has been preferred under section 100 of CPC against the judgment and decree dated 30.5.2017 and 15.7.2017, passed by Additional District Judge/F.T.C. Court, Jalaun, in Civil Appeal No. 66 of 2015; Sanjay Singh v. Sunit Sharan and another as well as judgment and decree dated 11.5.2015 passed by Additional Civil Judge (Junior Division), Jalaun in O.S. No. 56 of 2007; Sanjay Singh v. Smt. Rameshwari Devi and another.

(3.) As per the given facts, the appellant being plaintiff had filed O.S. No. 56 of 2007 for cancellation of sale deed dated 18.4.2006 executed by defendant/respondent No. 2/Sunit Sharan in respect of land arazi No. 455 in favour of defendant/respondent No. 1. As per the case of appellant/plaintiff the alleged land was illegally transferred by means of sale deed dated 18.4.2006 although the defendant No. 2 had already transferred the said land vide sale deed dated 27.12.2015 in favour of the plaintiff.