PRADEEP KUMAR SINGH BAGHEL,J. - (1.) This is plaintiffs' second appeal under section 100,C.P.C.
(2.) The plaintiff-appellant filed a suit for cancellation of sale deed dated 15.6.1995 executed by his father -Rampher in favour of wife of plaintiff's brother and will deed dated 16.6.1995 executed by his father in favour of plaintiff's brother-Hariram and further prayed for permanent injunction in respect of the property in dispute.
(3.) The trial court partly decreed the suit cancelling the will deed. However, the trial court dismissed the suit in respect of cancellation of the sale deed.;