RAJKUMAR SINGH Vs. PUSHPENDAR SINGH & ORS.

JUDGEMENT

(1.) Present appeal under Section 96 of the Code of Civil Procedure, 1908 at the instance of defendants No.1 to 4, is directed against the judgment and decree dated 27.11.1998 passed by Third Additional District Judge, Satna in Civil Suit No.15-A/1992.

(2.) Parties are referred to as they were before the trial Court.

(3.) The action was instituted by the plaintiffs seeking declaration that the sale deed executed by defendant No.5 in favour of defendants No.1 to 4 on 31.7.1991 in respect of agricultural land bearing Khasra No.388 and 390 admeasuring