MEGHRAJ AND ANOTHER Vs. SUNDERBAI AND OTHERS

JUDGEMENT

(1.) The petitioner before this Court has filed present petition being aggrieved by order dated 08/12/2016 passed in Civil Suit No.15- A/2016 by learned Civil Judge, Class-II, Sarangpur, Distt. Rajgarh.

(2.) The facts of the case reveal that respondents before this Court have filed a civil suit seeking declaration of title and permanent injunction in respect of land ad-measuring 3.716 hectare and number of the civil suit is 17-A/2015. Thereafter, the present petitioners, who are defendant in the aforesaid civil suit, have filed a civil suit for declaration of a sale deed as null and void.

(3.) It is pertinent to note that during the pendency of the earlier civil suit the land in question was sold by the present respondents and in those circumstances a second civil suit was filed for declaration of sale deed as null and void. A prayer was made for declaration and for grant of permanent injunction.