- (1.) Heard learned counsel for the parties on admission of Second Appeal and perused the records.
(2.) In the original suit no. 825/2005 (Smt. Mulka Devi & Ors. v. Ramagya Yadav & Ors.) plaint's averment was that Mahavir had fraudulently pasted his photograph and posed himself as Mahadev before the Sub-Registrar and executed disputed sale-deeds dated 11.04.1988 and 21.05.1988 on behalf of Mahadev in favour of defendant no.-1 Ramagya Yadav, which was without consideration and liable to be declared void; and defendants be restrained from interfering in possession of plaintiffs over disputed property.
(3.) The trial court had accepted written statement, framed issues, accepted the adduced evidences and thereafter passed judgement dated 11.09.2013, by which plaintiff's suit was dismissed.;