PURUSHOTTAM SINGH THAKUR Vs. CHANDRA SHEKHAR

JUDGEMENT

(1.) Proceedings of this matter have been taken up through video conferencing.

(2.) Heard on admission and formulation of substantial question of law in this second appeal preferred by the appellant/plaintiff under Section 100 of the CPC putting under challenge the impugned judgment and decree by which the first appellate Court affirmed the judgment and decree of the trial Court dismissing the suit of the plaintiff.

(3.) Mr. M.D. Sharma, learned counsel for the appellant/plaintiff, would submit that the two Courts below have committed illegality in dismissing the suit holding that the sale deed dated 19/06/1992 (Ex. D/1) executed by the plaintiff in favour of defendant No. 1 is a real sale deed and not a nominal sale deed executed for the purpose of security of loan taken by the plaintiff from defendant No. 1, as such, the appeal deserves to be admitted by formulating substantial question of law in this regard.