(1.) Heard learned counsel for the appellant.
(2.) The present appeal has been preferred by the plaintiff/appellant challenging the judgement and decree dtd. 5/3/2024 passed by the First Appellate Court i.e. Additional District Judge, Court No.14, Aligarh in Civil Appeal No.34 of 2017 as well as judgement and order dtd. 13/1/2017 passed by the Additional Civil Judge (Senior Division), Court No.2, Aligarh in Original Suit No.914 of 2010.
(3.) The case of the plaintiff/appellant (hereinafter referred to as 'plaintiff') is that the plaintiff is a registered educational institution having Registration No.625/1983-84 (Renewal No.551/1995) under the Societies Registration Act, 1860, and Smt. Saba Khan is the Registrar of the said institution who is competent to verify and sign the plaint. As per the plaintiff's case, the plaintiff purchased a piece of land measuring 1250.07 square yards out of Khasara No.539 situated at Dhorra Muafi, Pargana and Tehsil Koil, District Aligarh as detailed in Schedule-A at serial no.1 by registered sale deed dtd. 31/3/1997 executed in pursuance of registered agreement to sale dtd. 6/3/1997 for a sale consideration of Rs.10,62,500.00.