MUNIR KHAN Vs. KALURAM

JUDGEMENT

(1.) Heard Shri Ashok Lalwani, learned counsel for the appellants on the question of admission.

(2.) The appellants have filed this appeal being aggrieved by the judgment and decree, dated 18-4-2013, passed by the IXth Additional District Judge, Bhopal, in R.C.A. No. 253-A/2011 whereby the judgment and decree, dated 30-9-2011, passed by the IIIrd Civil Judge Class-I, Bhopal, has been affirmed and confirmed and the suit filed by the appellants for declaration and permanent injunction has been dismissed.

(3.) It is submitted by the learned counsel appearing for the appellants that the dispute between the parties relates to land bearing Khasra No. 82, area 1.068 hectares of village Badwai, Tahsil Hujur. Nagar Nigam Ward No. 66, Bhopal. The dispute between the parties related to the validity of the sale deed dated 21-8-1967 which was executed in favour of the respondent. The appellant assailing the validity of the sale deed, prayed for declaring it null and void and for further declaration that the appellant be declared owner of the land.