MOIN AHMAD @ MD. MOIN AHMAD Vs. BIBI SAZADA

JUDGEMENT

(1.) Heard learned counsel for the appellant.

(2.) This second appeal has been filed by the plaintiff- appellant-appellant challenging the judgments and decree of both the courts below.

(3.) The matter arises out of Eviction Suit No. 40 of 1981 which was filed by the plaintiff for eviction of defendants from the suit premises, arrear of rent and cost of the suit. However, subsequently by amendment a further relief was added for declaration that sale deed dated 25.07.1951 was forged, fabricated and ab-initio void and had not been executed by Naimullah. The said suit was dismissed on contest by Additional Munsif IV, Munger vide his judgment and decree dated 18.11.1995.