MANISH BHATIA Vs. B.ESWAR LAL

JUDGEMENT

(1.) Being aggrieved by the judgment dtd. 6/6/2022 in OS.No.39 of 2013 on the file of II Addl. Chief Judge, City Civil Court, Hyderabad, where under, his suit which was filed for declaration of sale deed dtd. 17/3/2008 as null and void and for a consequential injunction to restrain the defendant from interfering with the possession of the plaintiff over the suit schedule property was dismissed by the trial Court, the plaintiff in the above referred suit, has filed this first Civil Appeal under Sec. 96 of Civil Procedure Code (for short C.P.C.) with a prayer to set aside the impugned judgment and decree passed in his favour.

(2.) Before adverting to the grounds on which this appeal is preferred, it is just and necessary to see the averments made by the plaintiff, contentions of the defendant and also about the findings recorded by the trial Court.

(3.) The appellants herein has filed the above referred original suit against the sole defendant with a prayer to declare sale deed document No.722 of 2008 dtd. 17/3/2008 as null and void and also for a perpetual injunction to restrain the respondent from interfering with his possession over the suit property.