Anil Kumar, J. - (1.) Heard Mohd. Mohiuddin Khan, learned counsel for the appellants, Shri Pankaj Srivatava, learned counsel for the respondents and perused the record.
(2.) Facts in brief of the present case are that initially, the plaintiffs-Leela (now deceased) had filed a suit for cancellation of a sale deed registered as Regular Suit No. 143/1990 (Leela Vs. Smt. Jai Devi), dismissed by judgment and decree dated 10.11.2003 passed by Additional Civil Judge (Sr. Div.), Kheri, challenged by filing Civil Appeal No. 148/2003 ( (Maiku Vs. Smt. Jai Devi), dismissed by judgment and order dated 16.02.2005 passed by Additional District & Sessions Judge, F.T.C.-I, Kheri.
(3.) In view of the above said factual background, the present second appeal has been filed before this Court under Section 100 CPC.. On 23.03.2005, an interim order was granted by this Court that "Meanwhile, the possession of the plaintiff-appellant from one the property in question shall not be disturbed and the property in question shall also not be alienated.";