BINOD JENA Vs. ABDUL HAMID KHAN

JUDGEMENT

(1.) THIS is a plaintiff's second appeal from the confirming decision of the lower appellate court.

(2.) THEY filed the suit for declaration of title in respect of the suit property comprising of 37 decimals 8 karis and 2 gandas and that the sale deeds dated 10-11-1965 (Exs. A and B) executed by defendant No. 3 for self and as guardian of minor defendants 4 and 5 in favour of defendants 1 and 2 are invalid in law and not binding upon the plaintiffs. THEY also prayed for confirmation of possession or in alternative, if found dispossessed, for recovery of the same.