MU HARBO BAI Vs. LALSINGH AND OTHERS

JUDGEMENT

(1.) This first appeal under Section 96 of the Code of Civil Procedure has been filed assailing the judgment and decree dated 10/10/2005 passed by the First Additional Judge to the Court of District Judge, Gwalior in Civil Suit No. 4 A/2005 whereby the suit of the appellant claiming 1/3 rd share of ownership in the suit property and declaring the sale deeds dated 08/01/1942 and 23/11/2002 as null and void along with permanent injunction against the defendants has been dismissed.

(2.) Learned counsel for the appellant was asked by this Court to restrict his arguments and submissions to the tenability of the findings rendered by the court below in respect of issue No. 1 which was as follows:

(3.) Pertinently, the above said issue has been decided against the plaintiff by the Court below.