LAKHANLAL KALAWAT Vs. KRISHNAPAL SINGH

JUDGEMENT

(1.) Heard on the question of admission as well as interim relief.

(2.) Appellant has filed this second appeal against the judgment and decree dated 13.09.2019 passed in RCA No.08/2019 by Vth Additional District Judge, Chhatarpur, arising out of the judgment and decree dated 27.09.2017 passed in Civil Suit No.5-A/2015 by IInd Civil Judge Class-1, Chhatarpur.

(3.) Appellant was plaintiff before the trial Court. He filed Civil Suit No.5- A/2015 for declaration of sale deed dated 31.10.2013 to be null and void and also for permanent injunction against the defendants-respondents in respect of Khasra No.227/1/6/1, measuring 0.23 hectare.