S.P.MEHROTRA, J. - (1.) LIST has been revised. Learned Counsel for the par­ties are not present.
(2.) AS the second appeal is an old one being of the year 1975, the Court is proceeding to pass appropriate orders in the second appeal. It appears that a suit being suit No. 468 of 1970 was filed by the plain­tiffs-appellants against the defendants-respondents, inter alia, seeking decree for cancellation of sale-deed dated 27.12.1969 executed by the defendant-re­spondent No. 2 (defendant second set in the suit) in favour of the defendant-re­spondent No. 1 (defendant first set in the suit).
(3.) IT was, inter alia, alleged in the said suit that the disputed land were the 'Khudkasht' of the plaintiffs, defendant second set and defendant third set in the said suit before abolition of Zamindari, and after the abolition of Zamindari, the disputed land were their 'Bhumidhari' and they were in pos­session of the disputed land in proportion to their shares in the same.;