RADHEY SHYAM GUPTA Vs. RAHISUDDIN

JUDGEMENT

(1.) EXEMPTION allowed subject to just exceptions. C.M. stands disposed of.

(2.) THIS Regular Second Appeal under Section 100 of Code of Civil Procedure, 1908 (CPC) impugns the concurrent judgments of the Courts below; of the trial Court dated 2.3.2006 and the first appellate Court dated 15.10.2013; by which the suit filed by the appellant/plaintiff for cancellation of the documents dated 20.8.1998 was dismissed. By the documents dated 20.8.1998, the appellant/plaintiff transferred to the respondents/defendants his rights in the suit property bearing No. 48 -B, Janta Flat, Ashok Vihar -III, Delhi. The appellant/plaintiff claimed cancellation of the documentation on the ground that the consideration which was alleged to have been paid under the same was actually not paid to the appellant/plaintiff.

(3.) IN my opinion, the aforesaid findings and conclusions of the Courts below are clearly unimpeachable and no substantial question of law arises under Section 100 CPC for this appeal to be entertained.