PANKAJ MITHAL,J. - (1.) THE dispute in the present second appeal is about half share in Arazi No. 491, area 4 Bigha 9 biswa 6 Dhoor situate in Mauza Menai, Pargana Bhuili, District Mirzapur.
(2.) THE defendant No. 1 Bhonu Singh executed a sale deed in respect of the above land in favour of his daughter Smt. Beily Devion22.1.1982. The plaintiffs who are all sons of Jagarnath, step brother of Bhonu Singh instituted original suit No. 141 of 1982 for cancellation of the above sale deed on the ground that Bhonu Singh had no transferable right in the said land. The suit was dismissed by the Court of first instance. However, in appeal preferred by the plaintiffs, the judgment and order of the Court for first instance was set aside and the suit was decreed ordering cancellation of the sale deed.
(3.) AGGRIEVED by the judgment, order and decree dated 13.9.83 passed by the lower appellate Court, the defendants have preferred this second appeal.;