SERAJ AHMAD Vs. MOHAMMAD RAMJAN

JUDGEMENT

(1.) THIS second appeal arises out of the judgment and decree, dated 31 -5 -1989 passed by the IVth Additional District Judge, Azamgarh in Civil Appeal No. 58 of 1985.

(2.) THE facts giving rise to this appeal are as follows :

(3.) THE appellant is a subsequent purchaser with notice of the agreement in favour of the respondent No. 1. He alleges that there was an agreement for sale in his favour dated 22 -11 -1971, but that agreement has been discarded by both the Courts below and it has been held that it was got prepared subsequently. There is also finding that the appellant is of the family of Nazir Ahmad and had notice of agreement in favour of the respondent No. 1.