BHARAT SINGH Vs. SHEO PARSHAD GIANI RAM

JUDGEMENT

(1.) This judgment will dispose of R.F.A. 28-D of 1965 and Civil Revision No. 111-D of 1964, both filed by one Bharat Singh.

(2.) R.F.A. 28-D of 1965 is directed against the judgment and decree of a Sub Judge 1st Class, Delhi, dismissiag the appellant's suit only on the ground that it was barred by limitation.

(3.) This suit was filed by the appellant against five defendants for a declaration that shops Nos. 32,45 and 46 situate at Narela mandi in the Union Territory of Delhi belonged to him and his brother Kirpa Ram (defendant No. 5) and that the sale of the said three shops in execution of a decree dated March 18, 1950 passed by the court of Shri Parshotam Sarup, Sub Judge 1st Class, Delhi, was null and void and did not confer any rights on defendants 3 and 4, the auction-purchasers.