As per the case facts, a civil suit was filed for cancellation of sale deeds, recovery of possession, and injunction, arising from disputes over property inheritance following a family will ... and subsequent settlements. The appeal to the Supreme Court challenged the High Court's dismissal of a second appeal, which had upheld an earlier appellate court's decision reversing the trial court's dismissal of the original civil suit. The question arose whether the plaintiff's suit for possession without also seeking a declaration of rights or cancellation of deeds was fundamentally flawed, and if the appellate courts properly addressed the legal issues. Finally, the Supreme Court ruled that the plaintiff's suit was defective for not including a declaration of rights or cancellation of deeds. It criticized the High Court's review and set aside the High Court's and first appellate court's judgments, restoring the trial court's dismissal of the suit.