Raghvendra Kumar, J. - (1.) Heard learned counsel for the appellants and learned counsel for the respondent.
(2.) The plaintiff-respondent no.1 instituted original suit No. 445 of 1995 against the appellants/defendant and Shia Central Board of Waqf U.P. for relief of praying that the defendant be restrained from raising construction over the property in dispute and making interference over the property in dispute of the plaintiff and further prayed that the sale deed dated 17.8.1995 executed by Ram Prasad in favour of appellants-defendant nos. 1 and 2 be declared as void with a further prayer to order for possession in case the plaintiff-respondent No. 1 is not found in possession.
(3.) The suit was contested by respondent and pleadings were exchanged. After receipt of the pleadings, 9 issues were framed by learned trial court. The learned Trial Court vide its order dated 20.2.2015 passed by learned Additional Civil Judge (S.D.-I) Banda decreed the suit and cancelled sale deed dated 17.8.1995 and directed the appellant-defendant to hand over the possession to the plaintiff.;