Gurusharan Sharma, J. - (1.) Admittedly Guhi. Rajwar owned 1.98 acres land, in all 9 plots, appertaining to Khata No. 173 in Village-Bithia. detailed in Schedule A to the plaint. He died leaving behind a son, Panu Rajwar and a daughter, Sahadari, defendants i and 2.
(2.) Plaintiff claimed that out of Schedule A lands, defendants 1 and 2 by registered sale deed dated 8.2.1979. (Ext. 6), sold 66 decimals lands, described in Schedule B to the plaint to him.
(3.) It appears that on 21/4/1979, defendants 1 and 2 cancelled the said sale deed (Ext. 6) and on 27/4/1979 executed another sale deed in respect of (1.98. acres) entire Schedule A lands in favour of defendants 3 and 4, including Schedule B lands (66 decimals). Hence, plaintiff filed suit for declaration of title and confirmation of possession over Schedule B lands.;