GYANTI DEVI Vs. UDAI KUMAR

JUDGEMENT

(1.) Heard learned Counsel for the parties concerned.

(2.) The present application has been filed by the petitioner challenging the order, dtd. 4/12/2017, passed, in Title Appeal No. 58 of 2016/03 of 2017, by learned Presiding Officer, Fast Track Court No. II, Jehanabad (hereinafter referred to as the learned Lower Appellate Court), by which the learned Lower Appellate Court has accepted the additional evidence sought to be adduced by the appellants-respondent nos. 1 and 2.

(3.) Learned Counsel for the petitioner submits that one Bishwanath Mishra was the owner of a piece of land, situated in Khata No. 78, Plot Nos. 18, 22, 23 and 24, having an area of 01 acre 06 decimals By virtue of unregistered sale deed, dtd. 19/6/1970, the land in question was sold in favour of the petitioner, showing the value of the land less than Rs.100.00, i.e. Rs.99.00. A chak khatiyan was prepared through consolidation proceeding and a new chak khata no. 66, chak plot no. 22, having an area of one acre has been allotted to the plaintiff-petitioner.