- (1.) This is a Plaintiffs appeal under Section 100 of the Code of Civil Procedure against the judgment and decree dated 3.10.1983 passed in Civil Appeal No. 509 of 1982 arising out of Original Suit No. 48 of 1980 whereby both the Courts below have dismissed the suit of the Plaintiff-Appellant which was filed for cancellation of the sale-deeds dated 7.9.1977 and 24.10.1977 with respect to an area within minjumla plot No. 191 situate in village Baraila alias Lotawan, pargana Zamania, District- Ghazipur.
(2.) While admitting the appeal, the Court framed following substantial question of law: Whether the Court below was right in its view that the Appellant did not have any share in the property even after holding that the land was ancestral property?
(3.) Sri G.N. Verma, learned senior counsel assisted by Sri S.K. Upadhyay have appeared for the Plaintiff-Appellant and Sri Ram Niwas Singh has put in appearance on behalf of Respondent Nos. 3 and 4.;