RAMAMANI DEO @ SAMAL Vs. GANGADHAR AICH AND OTHERS

JUDGEMENT

(1.) This appeal has been preferred challenging the judgment and decree passed by the learned Additional District Judge, Jaipur in T.A. No. 25 of 2004 confirming the judgment and decree passed , by the learned Civil Judge (Junior Division), Jaipur in T.S. No. 286 of 1995 by non-suit the plaintiff/appellant.

(2.) The facts necessary for disposal of this appeal as hereunder : Appellant as the plaintiff filed the suit for cancellation of registered sale-deed dated 10.5.1995 and declaration that respondent No. 1 (defendant No. 1) is not the adopted son of the respondent No. 3 (defendant No. 3), and her husband with further prayer for declaration that four sale-deeds are not binding on him and also for decree of permanent injunction.

(3.) This appeal has been admitted on the substantial question of law as under: