AIR 2007 ALLAHABAD 163

Allahabad High Court

Hon'ble Judge(s): Sunil Ambwani , J

Specific Relief Act (47 of 1963) , S.31— Suit for cancellation of sale deed - Locus Standi - Plaitniff was step daughter of vendor - She could only succeed to party on death of vendor - Plaintiff having no title or any interest under S. 31 to challenge sale deed, enquiry whether sale deed was sham transaction and whether any sale consideration was paid was not relevant - Person having no interest in property had no locus standi to challenge sale. (Para 12)