ABDUL KARIM Vs. BIBI SAZDA PARVEEN

JUDGEMENT

(1.) Heard learned counsel for the appellants. The appellants herein/plaintiffs have filed Title Suit No. 17 of 2005 for declaration of title and possession over the suit land and if found dispossessed recovery of possession thereof fully described in Schedule-A and also cancellation of sale deed nos. 11998, 4295, 3210 executed on different dates.

(2.) It is the case of the appellants-plaintiffs that father of the plaintiffs had purchased the suit land in the year 1949. Thereafter through partition in the year 1975, five and one by three decimals of land has been allotted to the appellants. He subsequently sold the said piece of land on 09.06.1975 to Jaibun Nisha. It the case of the appellants that the said sale deed has been cancelled by another deed dated 16.06.1975. In spite of cancellation of the deed, Jaibun Nisha sold the said piece of land by sale deed nos. 11998, 4295 & 3210 to different persons and for cancellation of those sale deeds, Title Suit No. 17 of 2005 has been filed.

(3.) Learned Trial Court has framed various issues, but the main point involved in the present suit is that whether Jaibun Nisha has got vendible right through sale deed dated 09.06.1975 or not.