SHEO DAN SINGH Vs. OM PRAKASH

JUDGEMENT

(1.) Heard Sri. Sudhanshu Pandey, learned Counsel for the petitioner and Sri. Pankaj Agarwal, learned Counsel for the respondents.

(2.) This is defendants' Second Appeal directed against the Judgment and Decree dated 29.11.1991/07.12.1991, passed by Sri. Vishnu Dutt Dubey, VIth Additional District and Sessions Judge, Aligarh, allowing Civil Appeal No. 72/1991 and decreeing the suit of the plaintiffs by setting aside the Judgment and Decree dated 05.09.1991 passed by Sri. B.N. Naqvi, Munsif Hawali, Aligarh in Original Suit No. 190 of 1981 (Late Mohan Lal and others v. Shri Sheyodan Singh and others) .

(3.) The plaintiffs instituted suit for the decree of cancellation of sale deed dated 02.06.1981, executed by plaintiff, Mohan Lal in favour of defendant nos. 1,2 and 3 on 02.06.1981 and for the decree of permanent injunction restraining defendants from interfering in the possession of the plaintiffs over the land in dispute.