Rajesh Kumar, J. - (1.) Heard learned counsel for the appellant.
(2.) So far as defect no. 2 is concerned, office has pointed out that at aggrieved portion and prayed portion case number may be confined to only one Title Appeal. However, certified copy of the decree has been filed for both the Title Appeal Nos. 06/13 and 09/13.
(3.) It is the case of the appellant(original plaintiff) that suit has been for declaring the sale deed no. 75 of 2005 as illegal, null and void and not binding upon the plaintiff as well as defendant no. 2. Defendant no. 2 is daughter of original plaintiff.;