- (1.) Heard Shri Ramendra Pratap Singh, learned counsel for appellant and Shri J.P. Pandey, learned counsel for respondent in First Appeal No. 790 of 2008 and Shri J.P. Pandey, learned counsel for appellant and Shri Ramendra Pratap Singh, learned counsel for respondent in First Appeal No. 412 of 2013.
(2.) These appeals under Section 96 of Civil Procedure Code (hereinafter referred to as, 'CPC') have arisen from judgment dated 10.9.2008 and decree dated 24.9.2008 passed by Shri Shamshul Haq, Civil Judge, Senior Division, Gautam Budh Nagar in Original Suit No. 273 of 2006.
(3.) Court below has decreed the suit partly and declared order dated 5.5.1998 illegal, ineffective, null and void in respect to entire property except those which was covered by sale deeds executed after 27 February, 1988. It has also directed that defendant-appellant not allot and entrusted possession of land allotted vide letter dated 12.8.1994 to other than those covered by sale-deeds executed after 27.2.1988 by plaintiff-respondent.;