BABOOLAL Vs. KALOORAM

JUDGEMENT

(1.) THE plaintiff has taken the shelter of this Court by filing this second appeal under Section 100, CPC against the judgment of reversal passed by learned First Appellate Court since the suit which was decreed by learned Trial Court has been reversed by the said Court.

(2.) THE facts necessary for disposal of this second appeal lie in narrow compass. A suit was filed by plaintiff for restoration of possession on the basis of title as well as for cancellation of sale deed executed by defendant No. 1 Kaluram in favour of defendant Nos. 2 to 4 and further it be declared that the order passed by the Revenue Court in Case No. 7-A/46-88-89, decided on 7-9-1989 is not binding on plaintiff.

(3.) IN this manner this second appeal has been filed by the plaintiff Baboolal who had died during the pendency of this appeal and the present appellants are his LRs.