PREM MAHTO Vs. CHANDESHWARI MODI

JUDGEMENT

(1.) Heard learned Counsel for the Appellants and the learned Counsel for the Respondent No. 1.

(2.) This Second Appeal has been filed by the Plaintiffs-Appellants-Appellants challenging the judgments and decree of both the learned courts below.

(3.) The matter arises out of Title Suit No .48 of 1983 which was filed by the Plaintiffs-Appellants for declaration that the decree passed in Money Suit No. 98 of 1972 as well as the sale in-Money Execution Case No. 40 of 1975 in favour of Defendant-Respondent No. 1 was void, illegal and nullity and for other ancillary relief. The said suit was dismissed on contest by the learned Munsif, Banka vide his judgment and decree dated 21.6.1997.