- (1.) This second appeal is directed against the judgment and decree passed by Additional Civil Judge, Aligarh, dated 27-1-78. The Appellants were Defendants and the Respondents were Plaintiffs in the main suit.
(2.) The trial court had decreed the suit in favour of the Appellants. On appeal, the decree and judgment passed by the trial Court was set aside by the Additional Civil Judge and he dismissed the suit of the Respondents.
(3.) The Appellants bad filed a suit for payment of maintenance and for cancellation of sale-deed which is said to have been executed by Respondent No. 1 on 14-9-71 in favour of his mother so as to defeat the claim of the Appellants with regard to the relief of maintenance which was likely to be granted in their favour by the Court.;