RAMSIROMANI PAV Vs. CHHOTELAL SINGH GOND

JUDGEMENT

(1.) Heard on the question of admission.

(2.) This appeal has been filed by the appellant/plaintiff against the judgment and decree dated 25/7/2012 passed in Civil Appeal No.54 -A/2011 by the District Judge, Shahdol affirming the judgment and decree dated 28/7/2011 passed by the trial Court in Civil Suit No.11 - A/2011 by which the suit filed by the appellant/plaintiff was dismissed.

(3.) The appellant/plaintiff filed Civil Suit No.11 -A/2011 before the trial Court for declaration of sale deed dated 17/9/2007 as null and void.