ALLAHABAD BANK Vs. RANDHIR SINGH

JUDGEMENT

(1.) Respondents are plaintiffs. Petitioner was the defendant.

(2.) A suit was filed seeking decree of declaration and permanent injunction, inter alia, on the plea that the plaintiffs had purchased the suit property from Rajesh Solanki. Being relevant, it may be noted that the so called purchase was stated to be by and under the usual documents styled as sale documents in the Union Territory of Delhi i.e. will, power of attorney and agreement to sell.

(3.) It was further averred that Rajesh Solanki had purchased the property likewise i.e. under similar documents from one Ram Prakash, stated to be the father of Deepak Kumar and Pradeep Kumar.