S.C.SHARMA,J. - (1.)The present revision has been filed under section 115 of the Code of Civil Procedure, 1908 being aggrieved by order dated 04/10/2016 passed by 16th Civil Judge, Class-2, Indore in Civil Suit No.201/2015.
(2.)The fact of the case reveal that the respondents No.1 and 2 have filed a civil suit for declaring the sale deed as null and void along with other consequential reliefs against the present petitioner - defendant No.2 in the civil suit.
(3.)Undisputed facts as brought before this Court reveal that on 01/02/1989 a sale deed was executed jointly by Sevaram, Salagram, Ramchandra and Saraswati, who were exclusive owner of land bearing survey No.1035, 1094/1 and 1094/2/2. The sale deed was executed in favour of Shriram Grih Nirman Sahakari Sanstha Maryadit, Indore. Learned counsel appearing for respondents No.1 and 2, who are plaintiffs before the trial Court, have not disputed the aforesaid fact.