MAHABIR SHARMA Vs. RAMASHISH SHARMA

JUDGEMENT

(1.) Heard Mr. Thakur, learned counsel appearing for the appellant.

(2.) The plaintiff is the appellant in this appeal against the judgment and decree of affirmance dismissing the suit.

(3.) The plaintiff filed the suit for declaration of title and confirmation of possession over 1/3rd share in Schedule-I land and further for declaration that the sale deed dated 21.11.1992 by defendant 2nd set in favour of defendant 1st set was illegal , invalid and without consideration and also not binding upon the plaintiff.