RAGHUVAR DAYAL Vs. URMILA AND OTHERS

JUDGEMENT

(1.) This second appeal assails judgment and decree passed by the first appellate court in RCA No. 55-A/2003 decided on 26.03.2004, whereby dismissal of suit preferred by the plaintiff/appellant herein for declaration that the sale deed dated 08.09.1999 executed between the seller R.D Sahu and Purchaser Urmila Bai as null and void, has been affirmed.

(2.) Learned counsel for the appellant is heard on the question of admission and record of both the Courts below is perused.

(3.) The factual matrix giving rise to the instant suit is that plaint was filed assailing the sale deed dated 08.09.1999 executed between R.D. Sahu and Urmila Bai on the basic grievance that the impugned sale deed has been got executed by the defendant by playing fraud as was discovered by the plaintiff subsequent to execution of the same. The sale deed was in regard to the plot of the land in question.