BABU SINGH & ORS. Vs. ATAR SINGH

JUDGEMENT

(1.) Both the second appeals are being decided by this common judgment as issue involved in both the cases is identical.

(2.) Second Appeal Nos.37/2003 and 107/2003 have been filed being aggrieved by judgment dated 29.10.2002 passed by the Court of 2nd Additional District Judge, Bhind, in Civil Appeal Nos.5- A/2002 and 6-A/2002 arising out of judgment and decree dated 30.4.2002 passed by the Court of 2nd Civil Judge, Class II, Bhind, in Civil Suit Nos. 30-A/99 and 29-A/99 for setting aside the sale- deed dated 25.6.1977.

(3.) Brief facts leading to the present case are that Jagram, father of the appellants, had filed a suit seeking relief of correction of entries and declaration of sale-deed dated 25.6.1977 as null and void with a further prayer for grant of temporary injunction.