- (1.) Heard Sri A.S. Chauhan, learned Counsel for the Petitioners and Sri Rakesh Srivastava, learned Standing Counsel. By means of present writ petition, the Petitioner has challenged the orders dated 16.11.2009 passed by Additional Civil Judge (Junior Division), Unnao and order dated 21.5.2010 passed by District Judge, Unnao.
(2.) In brief the facts of the present case are to the effect that the Plaintiff/Respondent No. 3 (Ram Devi @ Chandrakala) wife of Late Mohan, filed a civil suit numbered as 174 of. 2001 in the Court of Additional Civil Judge (Junior Division), Unnao for cancellation of sale-deed dated 18.11.1998 alleged to be executed by her in favour of the Petitioners who are the Defendant in the said suit.
(3.) Petitioner-Defendant filed written statement denying the allegation and thereafter the replication was also filed by the Plaintiff on the basis of pleadings on record, thereafter issues were framed by the Trial Court on 30.4.2003 and Plaintiff's evidence was also recorded as P.W. 1 and the cross-examination was completed on 20.12.2006.;