As per case facts, plaintiffs sought declaration of landholder rights and cancellation of a fraudulent Sale Deed, Exhibit-1, allegedly created by defendants using blank signed papers. Plaintiffs claimed to have ... purchased the land through a series of transactions. Defendants asserted the Sale Deed was genuinely executed and registered. The Trial Court dismissed the suit, but the First Appellate Court reversed this and decreed the suit for the plaintiffs. The present appeal challenges the First Appellate Court's Judgment & Decree. The question arose whether the plaintiff proved the Exhibit-1 sale deed as required by law and if the First Appellate Court's judgment complied with legal provisions. Finally, the High Court found that the Sale Deed, Exhibit-1, was not proved as per the Evidence Act, as the executant's signature was unproven. The First Appellate Court's findings were erroneous, hence its judgment was set aside, and the Trial Court's judgment was affirmed.