- (1.) This second appeal is preferred against the judgement dated 28.02.1978 passed by Additional District judge, Basti in Civil Appeal No. 230 of 1975 arising out of O.S. No. 66 of 1970.
(2.) The brief facts which give rise to this appeal are that the plaintiff respondent (hereinafter called, 'the respondent') filed Original Suit which was registered as O.S. No. 230 of 1975 for the relief of cancellation of sale deed dated 11.08.1969 and for possession if the plaintiff was found out of possession.
(3.) The suit was instituted on the sole allegation that the sale deed in question was obtained by impersonation and by placing some imposter in place of plaintiff and got executed the impugned sale deed.;