ANIL KUMAR, J. - (1.) Matter is taken in the revised cause list. None present on behalf of respondents. Heard Sri S.K. Pandey, learned counsel for appellant and perused the record.
(2.) Facts in brief of the present case are that Bindeshwari, father of the appellant-plaintiff filed a suit for cancellation of sale deed dated 09.05.2000, registered as Regular Suit No. 59/2001 (Bindeshwari v. Vidya Devi).
(3.) The case as set up by the plaintiff-appellant in the plaint in brief is to the effect that plaintiff-appellant's father was uneducated and small agriculturist village man and husband of the defendant respondent is a clever man. The husband of the defendant went along with father of the plaintiff - appellant for getting sometime Government loan for opening the shop and he took thumb impression of the father of the plaintiff appellant on certain document, thereafter got executed a sale deed.;