RAMAWTAR Vs. MOTILAL

JUDGEMENT

(1.) The substantial questions of law involved, formulated and to be answered in this defendants' second appeal state as under:

(2.) XXX XXX XXX

(3.) Admittedly, the suit property originally belonged to Ramdulari. She is said to have executed two sale deeds (Exhibits D/1 and D/2) on 18/04/1983 in favour of Rajkumar and Ramawtar respectively. On that day, the sale deeds could not be registered and thereafter, she died on 02/05/1983. Subsequently, at the instance of defendants No. 1 and 2, both the sale deeds were registered in the Office of Sub-Registrar, Janjgir-Champa on 18/07/1983.