- (1.) Heard Sri Anupam Kulsrhestrha learned counsel for the appellants.
(2.) This appeal arises out of a suit filed by the appellants for cancellation of the sale deed dated 24th June, 1986. The sale deed was executed by Respondent No.2, Smt. Shila Devi, who was the mother of the appellants. The suit was filed in the year 1993 after one of the appellants attained the age of majority on the ground that the sale-deed was executed against the interest of the minor and for inadequate consideration.
(3.) The respondent No.1-defendant put in appearance and took a plea that the sale-deed was validly executed after permission and that the executor did not take any objection to the said sale-deed prior to the filing of the suit or even during the pendency of the suit. The trial court dismissed the suit and the same was affirmed by the appellate court.;