RAGHUNATH PRASAD Vs. PARWATI DEVI

JUDGEMENT

(1.) THIS is defendant's second appeal under section 100 CPC against the judgment of affirmance.

(2.) PLAINTIFFS filed the suit for declaration of their title as also for a declaration that the sale -deed executed by defendant No. 2, i.e., Nandlal, husband of plaintiff No. 1 and father of plaintiff No. 2 to be null and void. Civil Judge, Class II, Sidhi by judgment and decree dated 26.4.1983 passed in Civil Suit No. 15A/81 decreed the suit. Defendent No. 1 aggrieved by the same preferred appeal and the Additional District Judge, Sidhi by judgment and decree dated 28.10.1988 passed in Civil Appeal No. 32A/83 dismissed the appeal. Defendant No. 1 being aggrieved by the same has preferred this appeal. By order dated 29.7.1989 appeal has been admitted on the following substantial questions of law :