RAMGOVIND PRASAD Vs. MUNI TIWARI

JUDGEMENT

(1.) HEARD . Defendant No. 19 executed registered sale deeds dated 5.8.1980 and 21.5.1982 in respect of Schedule C lands to the plaintiffs, who are respectively husband and wife. Simultaneously on the same date, when the two sale deeds were executed, plaintiffs also executed agreement to reconvey the aforesaid 74 -1/2 decimals land to defendant No. 19 within the stipulated period.

(2.) PLAINTIFFS filed the present suit against defendant No. 19 and other transferees from him for declaration of title and confirmation of possession in the alternative for recovery of possession, and for declaration of the sale deeds executed by defendant No. 19 in favour of defendants 1 to 18 and 20 to 23 and others in respect of the suit land to be null and void.

(3.) ON the direction of the trial Court, both parties adduced evidence, oral and documentary on valuation matter.