SHYAM DEVI & OTHERS Vs. SMT. THAKURA DEVI

JUDGEMENT

(1.) Heard learned counsel for the appellant on the point of admission of second appeal as well as on framing of substantial question of law and perused the records.

(2.) Original Suit No. 1337/1982 (Smt. Thakura Devi v. Lallan & Ors.) was instituted for the cancellation of registered sale-deed dated 20.01.1982, executed on behalf of Bali Raj @ Banshraj (husband of plaintiff Smt. Thakura Devi) in favour of defendant Shyama Devi, on the ground that Banshraj had died on 16.01.1982, but after his death the defendant had presented as impostor in Sub-Registrar's Office as Banshraj and got executed sale-deed in question on 20.01.1982, regarding property earlier owned by Banshraj and after his death inherited by plaintiff.

(3.) After affording the opportunity of hearing to the parties, court of Additional Munsif, Gorakhpur, had dismissed the original suit by its judgement dated 29.01.1996.