SATRUGHAN SINGH Vs. CHAMPA DEVI

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THIS civil revision application is directed against the judgment and order dated 22. 4. 91 passed in Misc. Appeal no. 15/90 affirming the order of injunctio. . passed by the 1st Subordinate Judge, Bagha in title suit no. 36/89.

(3.) IT appears that the suit was filed by the plaintiff-opposite party for declaring the sale deeds by her in favour of petitioners-defendants as void.