L.N. MITTAL - (1.) DEFENDANT No.1-Chanderpati having lost in both the courts below has filed this second appeal.
(2.) IT is unfortunate litigation among real sisters. Suit was filed by respondents No.1 and 2/plaintiffs Kamlesh and Saroj against defendant No.1/appellant Chanderpati, their father Manphool defendant No.2 (since deceased and represented by plaintiffs and defendants No.1 and 4 to 6), their mother Barji-defendant-respondent No.4, sisters Dhanpati and Ompati, defendants-respondents No.5 and 6 and Vinod Kumar- defendant-respondent No.3 who is son of Dhanpati defendant No.5.
(3.) JUDGMENT and decree dated 04.05.1996 passed in favour of defendant No.1-appellant against Manphool in civil suit No.59-C of 1996 and the consequent mutation were challenged in the suit being based on fraud etc. -2- and also being unregistered. Two subsequent sale deeds of the suit land by defendant No.1 in favour of defendant No.3 for 99 years were also challenged in the suit.;