Anil Kumar, J. - (1.) Heard Ms. Saima Khan, learned Counsel for the petitioner, Sri R.K. Singh on behalf of the respondent.
(2.) Facts of the present case are that for a cancellation of sale deed dated 17.12.1970, a suit was filed By Sri K.P. Choube, Advocate on behalf of the petitioners in the court of Civil Judge (Jr. Div.) Gonda registered as Regular Suit No. 3022of 2001 Manmohan and Ors. v/s. Muni Prasad and Ors. Further in the said suit Muni Prasad and Dashrath Lal s/o Sri Tribhuwan Dutt r/o Village -Kapurpur Pargana -Pahadapur Tehsil and District -Gonda were impleaded as respondents.
(3.) It is further submitted by Sri R.K. Singh who has put appearance on behalf of O.P. No. 1/Muni Prasad that some impostor had filed power on behalf of the respondents in the said suit through Sri Tarun Chand Tiwari, Wakil R/o Balpur Bazar, Post Balpur, Gonda. Thereafter a written statement was also filed in the matter in question (a copy of which is on record as Annexure -4). However, thereafter the said respondents had not appeared in the matter in question and the same was decided ex -parte by judgment and decree dated 17.05.2003.;