KANTI LAL AND ORS. Vs. DEEPCHAND AND ORS.

JUDGEMENT

(1.) The present first appeal has been filed by the plaintiffs having lost before the learned trial court in the present suit filed for cancellatiaon of sale deed executed by the plaintiff's father Maanmal in favour of defendant no.1 Deep Chand for the consideration of Rs.20,000/-, which was borrowed by Maanmal purportedly for the joint family business under the name & style of M/s Bagrecha Brothers and/or M/s Navneet Chand Ashok Kumar.

(2.) The plaintiffs Kanti Lal @ Navneet Chand and Ashok Kumar are sons of seller Maanmal and Smt. Laxmi Bai @ Vijay Laxmi plaintiff no.3 is one of the daughters of Maanmal, who is wife of defendant No.1 Deep Chand, whereas, defendant No.1 and 2 Deep Chand and Dhirajmal are purchasers of the suit property, a residential house situated at Bali and defendant No.3, Smt. Shobha Kumari is another daughter of Maanmal, defendant no.4 Roopchand is elder brother of Maanmal and defendant No.5 Vijay Chand s/o Chunnilal is another close relative being brother of maternal grand father of plaintiff No.1, Kanti Lal.

(3.) The case set up by the plaintiff before the learned trial court is that the residential house in question was an ancestral property and a Trust was created for the benefit of the plaintiff No.1 & 2, Kanti Lal and Ashok Kumar by their father Maanmal in the year 1957 and three trustees, his elder brother Roop Chand and defendant No.5 Vijay Chand & one Shiv Lal were made trustees vide Trust Deed dated 23/12/1957 and in view of the said Trust Deed, the father of the plaintiffs, Maanmal could not sell the said residential house on 21/9/1971 in favour of son-in-law Deep Chand and his brother Dhirajmal, defendant nos. 1 and 2 respectively.