KITTI MAHTO Vs. DEEP CHAND MAHTO

JUDGEMENT

(1.) LEARNED counsel for the respondent writ petitioner has informed this Court that he has received no instruction from his client and accordingly is unable to argue the appeal before us.

(2.) WE , therefore, heard learned counsel for the appellant and perused the record.

(3.) THE sale deed through which the transaction was effected did not mention that share of the vendor in such lands is being conveyed. In other words, the vendor did not hold out in the sale deed that he is a co -sharer of the lands, which are being sold thereby. It was clearly held out in the sale deed by the vendor that he, being the sole owner of the lands in question, is selling the same to the writ petitioner -respondent.