ARIJIT PASAYAT, J. - (1.) Leave granted.
(2.) Challenge in this appeal is to the order of a Division Bench of the Allahabad High Court in First Appeal under Order 41 Rule 1 (r) of the Code of Civil Procedure, 1908 (in short 'CPC').
(3.) Backgrounds facts in a nutshell are as follows: The appellants as plaintiffs filed suit (suit No. 445 of 1999) for three reliefs: (i) The sale deed executed by defendant -respondent No. l on 22.2. 1999 in favour of defendant -respondent No.3 be declared as void. (ii) a permanent injunction be issued restraining the defendants from dispossessing the plaintiffs from the property in dispute. (iii) permanent injunction restraining the defendants Nos. l, 2 and 4 from lettin g, selling and disposing of the property. ;