RUNJHUNIYA Vs. JAWAHIR LAL THAKUR

JUDGEMENT

(1.) The substantial question of law involved, formulated and to be answered by this Court in this defendants No.3 and 4 second appeal is as under:-

(2.) The imperative facts required for determination of above-stated substantial question of law are as under:-

(3.) Mr.A.K.Prasad, learned counsel for the appellants/defendants No.3 and 4, would submit that defendants No.3 and 4 were bona fide purchasers of the suit lands, as such, they are protected by Section 41 of the TP Act. He would further submit that the First Appellate Court is absolutely unjustified in reversing the well reasoned finding of the trial Court holding defendants No.3 and 4 to be bona fide purchasers and therefore, the judgment and decree of the First Appellate Court deserves to be set aside.