ANJANI KUMAR MISHRA,J. - (1.) Heard learned counsel for the appellants and learned counsel for the caveat-respondents.
(2.) This is a defendants' second appeal arising out of a suit for permanent injunction and for cancellation of a sale deed. The suit was filed on the ground that the plaintiff had no intention of its executing a sale deed. He was made to sign certain documents on the pretext that they were required for the defendants transfer. The defendant was working as Shiksha Mitra. These signed papers/documents were used for preparing the sale deed in question. It was also alleged that no sale consideration actually passed.
(3.) Upon consideration of the evidence available on record, the trial court decreed the suit and the same has been affirmed in appeal.;