Prakash Tatia, J. - (1.) HEARD learned Counsel for the parties.
(2.) FOLLOWING substantial question of law is involved in this appeal : Whether both the Courts below committed error of law in setting aside the entire sale deed executed by Gheesa Ram in favour of Heeralal on 6th March, 1997, despite the fact that admittedly, said Gheesa Ram was co -sharer in the agricultural land sold by Gheesa Ram to Harial. At the request of the learned Counsel for the parties, the appeal is heard finally.
(3.) IT is not in dispute now that the suit property was sold by Gheesa Ram to Harlal by registered sale deed dated 6th March, 1997 by which he sold his share which, according to him, was 9 Bighas 12 Biswas in the agricultural field No. 70 measuring 27 Bighas 8 Biswas. Both the Courts below held that since the plaintiffs and defendants No. 3 to 7 were also having share in the property, therefore, the seller Gheesa Ram could not have sold out any land out of the joint -holding of Khasra No. 70 measuring 27 Bighas 8 Biswas of land.;