GANGADHAR Vs. BHANWARI BAI

JUDGEMENT

(1.) This is defendants second appeal having lost from two Courts below.

(2.) No exhaustive statements of facts are required to be narrated for the purpose of disposal of this second appeal, looking to the nature of the substantial question of law, which has been framed by this Court.

(3.) A suit for declaration that the sale deed executed by defendant No. 7 Jeetmal in favour of defendants No. 1 to 6 is not binding upon the plaintiffs and the same is null and void; further they are having joint possession on the suit property along with defendant No. 7. A decree of injunction has also been sought that the defendants shall not interfere in the possession of plaintiffs.