GOVINDA GOGA DONDE Vs. MAYUR RAMESH BORA

JUDGEMENT

(1.) The following question of law has been referred by the learned Single Judge of this Court in the order dtd. 20/8/2013 for resolution by the Full Bench:

(2.) For the determination of the aforesaid question, it is unnecessary to state the history of litigation in detail however a brief reference to the facts noticed in the referral order dtd. 20/8/2013 would suffice.

(3.) In Regular Civil Suit No.45 of 2011, the plaintiffs claim relief of declaration that the sale deed dtd. 2/8/1965 be declared illegal and not binding upon the plaintiffs and defendant Nos.4 to 8 and to cancel the same. By way of prayer clause (b), relief of permanent injunction restraining defendant Nos.1 to 3 from illegally dispossessing the plaintiffs and defendant Nos.4 to 8 from the suit property was claimed.