KAILASH CHANDRA KATIYAR Vs. VTH ADDITIONAL DISTRICT JUDGE KANPUR

JUDGEMENT

(1.) AT the time of hearing no one appeared for the contesting respondents.

(2.) NOTICES to the proposed legal representatives of respondent No. 4 were directed to be issued through order dated 25.9.2008. Thereafter, steps were taken. As per office report dated 4.11.2008 service upon them was sufficient still no one appeared on their behalf also.

(3.) RESPONDENT No. 3 purchased the property in dispute from respondent Nos. 4 and 5 on 27/29th May, 1981. However, respondent Nos. 4 and 5 filed O.S. No. 331 of 1982 for cancellation of the sale deed.