RENKA BAI Vs. ITIYA BAI

JUDGEMENT

(1.) The unsuccessful defendants who have lost from both the Courts below have filed this appeal under section 100, Civil Procedure Code.

(2.) The admitted position which is carved out from the record is that:-

(3.) The instant suit has been filed by plaintiffs that Harilal was not having right and title to alienate the entire suit property vide registered sale deed dated 30-6-1966 in favour of Panchamlal (predecessor of the defendants) and therefore, the sale deed be declared null and void against the plaintiffs because the suit property was an ancestral property.