Pankaj Mithal, J. - (1.) THE land in dispute was purchased by Smt. Anju Singh, plaintiff/respondent vide registered sale deed dated 10.7.01 from one Mahendra and Raghav, who were the recorded tenure -holders.
(2.) SMT . Juveda, defendant/appellant instituted a suit for cancellation of the above sale deed. The said suit stands dismissed. Smt. Juveda had separately filed a suit for declaration of her rights over the land in dispute under Section 229 -B of the U.P.Z.A. and L.R. Act (hereinafter referred as Act). The said suit has also been dismissed and she has not been held to have perfected her rights by adverse possession but the matter is pending consideration in appeal wherein a stay order is operating staying the operation of the impugned judgment and directing the parties to maintain status quo.
(3.) SIMULTANEOUSLY , Smt. Anju Singh plaintiff/respondent instituted Original Suit No. 178 of 2002 for permanent injunction restraining the defendant/appellant from interfering in her possession over the suit land. During the pendency of the said suit an order of injunction directing the parties to maintain status quo remained operative but ultimately the suit was dismissed. The appeal preferred by the plaintiff/respondent has been allowed. The judgment and order of the trial court has been set aside and the suit for permanent injunction has been decreed with the finding that plaintiff/respondent is undisputedly the owner of the suit land by virtue of the sale deed dated 10.7.01 and that she is also in possession of the same.;