NARAIN DASS MEHAN Vs. YASHODA DEVI

JUDGEMENT

(1.) The predecessor-in-interest of the plaintiffs/ respondents had filed the suit for following reliefs:

(2.) It is on the basis of the pleadings of the parties that the learned trial court on 19/10/2010 framed as many as 9 issues, which read as under:-

(3.) Evidently, there is no issue regarding declaration qua the sale deed set up by the defendants.