- (1.)Their Lordships do not find it necessary to hear argument in this case from counsel for the respondent.
(2.)The appeal is from a decree of the High Court at Allahabad which affirmed, subject to what will be said later, a decree of the Subordinate Judge of Budaun.
(3.)The action was brought by the respondent to obtain a declaration that two deeds, one of the 1st and the other of the 2nd July, 1923, were not binding on the ground that they were obtained by fraud and undue influence. One was a deed of gift of certain properties and the other a deed of sale.
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