BRIJMOHAN DUA Vs. RAMBISHAL ALIAS RAMKHILAWAN

JUDGEMENT

(1.) THE substantial question of law formulated on 20-1-2006 and to be answered in this judgment is as under:

(2.) THE trial Court, by judgment and decree dated 15-3-2000, recorded findings that the plaintiff has purchased the suit property by a registered. Sale-deed on 5-6-1968, the auction dated 3-4-1982 held by defendant Nos. 9, 10 and 11 is illegal and the plaintiff is entitled for permanent injunction, but dismissed the suit holding that all the legal representatives of deceased defendant Bodhan have not been brought on record.

(3.) THE second appeal filed by the plaintiff under Section 100 of the CPC has been admitted for final hearing on the aforestated substantial question of law.