M.Y. Equal, J. - (1.) This appeal under Clause 10 of the Letters Patnet is directed against the judgment dated 20th May, 1997, whereby the learned single Judge dismissed the First Appeal being F.A. No. 54/1983 (R) filed by the appellants and affirmed the judgment and decree passed by Additional Sub-Judge, Ranchi in Title Suit No. 109/1979.
(2.) The original plaintiffs Smt.Radhi Mahatwain and Smt. Ban Mahatwain, who were respondents in the appeal filed Title Suit No. 109/1979 for decree of cancellation of sale deed dated 23.3.1979 executed by them in favour of the original defendants in respect of half share in the land as per details in Schedule A of the plaint. Plaintiff's case was that the suit land were recorded in the name of Most. Sabi wife of Lohra Mahto and Govind Mahto having half share each. Lohra Mahto and Govind Mahto were sons of Haradhan. Lohra died leaving behind his widow Sabi and two daughters, Radhi and Sahachari and Sahachari also died leaving behind her only daughter Bari. Radhi and Bari were the plaintiffs. Similarly, brother of Lohra, namely, Govind Mahto died leaving behind his three sons, defendants Nos. 1 to 3 and two daughters, defendant Nos. 5 and 6. Defendant No. 4 was the daughter of Govind Mahto. It was alleged that Most. Sabi died in the year 1961 and she was the absolute owner in respect of half share of the lands and after her death her two daughters, Radhi and Sahachari got half share and possession over the lands. Similarly, the half share of the land belonging to other defendants i.e. the heirs of Govind Mahto.
(3.) Plaintiffs' further case was that the parties were cultivating the suit lands jointly but they were living separately for their convenience and there had never been any partition. As the plaintiffs were feeling inconvenience in cultivation of the lands and the defendants were their co-sharers and in order to maintain good relation on the request of the defendants the plaintiffs agreed to sale their half share in the entire suit lands to the defendant Nos. 1 to 3 for a consideration of Rs. 15,000/-. It was alleged that both the parties came for execution of sale deed on 23.3.1979 at Ranchi in the registration office but before the execution of the sale deed, the plaintiffs demanded payment of consideration money. Since the defendants had no money at that time, it was agreed that plaintiff shall execute a sale deed and the defendants shall execute a separate agreement for payment of consideration money later on i.e. within three months and if they will fail to pay the consideration money, the deed will stand cancelled and the plaintiffs would retain their title and possession of their share till consideration amount is paid. Accordingly, separate agreement was executed and thereafter, sale deed was registered in favour of the defendant Nos. 1 to 3. Plaintiffs' case therefore was that since consideration amount was not paid within three months despite repeated demands, the sale deed dated 23.3.1979 is void for want of consideration and the defendants have not acquired any title thereunder and possession continued with the plaintiffs.;