VINOD K.SHARMA,J - (1.) THIS regular second appeal has been filed against the judgments and decrees passed by the learned courts below vide which suit filed by the plaintiff-appellants for declaration that the sale deed dated 23.11.1973 was null and void and not binding upon the rights of the plaintiff-appellants has been ordered to be dismissed.
(2.) THE appellant-plaintiffs had filed a suit claiming that the sale deed dated 23.11.1973 was bad in law as the vendor Smt. Khazani had sold excess of her share in the joint property. The plaintiff-appellants are sons of the vendor. During the pendency of the suit Ram Kishan son of the vendor died and his property was inherited by the vendor. The mutation of inheritance was sanctioned in favour of Vendor Smt.Khazani and the learned courts below therefore, came to the conclusion that as Smt.Khazani now owned the property and therefore, the sale deed could not be set aside on the ground of sale of excess land. The court below also rejected the plea of the plaintiff- appellants by holding the suit to be time barred as the suit was filed in 1985 challenging the sale deed dated 23.11.1973. The plaintiffs had also set up the Will alleged to have been executed in favour of the plaintiffs by Ram Kishan. However, both the courts below have rejected the Will as the plaintiffs failed to produce the Will in court nor proved the same. Learned counsel for the appellants contends that the following substantial questions of law arise in this appeal for consideration of this Court :- 1. Whether once the Will executed by the testator is discarded and disbelieved, his property would be inherited as per the law of natural succession ? 2. Whether it is the duty of the Court to frame all the necessary issues arising from the pleadings of the parties ? 3. Whether evidence can be recorded on a plea regarding which no issue has been framed ?
(3.) WHETHER a sale deed vide which area in excess of his share has been sold away by the vendor, would stand validated with retrospective effect from the date on which the vendor acquires additional area in the joint khewat to make up the deficiency ?;