Pankaj Mithal, J. - (1.) THE dispute in these two appeals is regarding araji No. 378 area 0 Bigha 1 Biswa 17 Biswansi situate in village Khalilabad, District Basti.
(2.) RAM Shanker filed Original Suit No. 264 of 1987 for cancellation of the sale deed dated 7.12.1987 and titama (corrigendum deed) dated 8.1.1985 whereby the aforesaid land was transferred for a sale consideration of Rs. 11,000/ - by his brother Gokaran in favour of Kailash Nath and Asha Devi. Ram Shanker claimed himself to be the sole owner and as such contended that his brother Gokaran had no right to transfer the said land and the aforesaid sale deed is illegal, null and void.
(3.) KAILASH Nath and Ors. filed O.S. No. 373 of 1987 for permanent injunction against Ram Shanker in respect of the above land on the basis of the sale deed referred to above contending that Gokaran was the rightful owner.;