BHANWAR SINGH Vs. RAGHUBIR NANWA SINGH

JUDGEMENT

(1.) This is plaintiffs appeal directed against judgment and decree D/-13-4-1974 recorded by Sri P.C. Saxena, learned Civil and Sessions Judge, Meerut in Civil Appeal No. 126 of 1972 by which he allowed the said appeal preferred by defendants and set aside the judgment and decree D/-6-3-1972, recorded by Sri Brahma Singh, learned City Munsif. Meerut in Original Suit No. 804 of 1967.

(2.) Appellant is Bhanwar Singh, plaintiff. Respondents are Raghubir, defendant 1 and heirs of Raja Ram, defendant 2, who were substituted in his place after his death pending the suit through an amendment.

(3.) Dispute relates to Bhumidhari plots Nos. 224 measuring 15 biswas and 233 measuring 1 bigha and 12 biswas, situate in village Pabla, Tahsil and district Meerut. 3A. The suit was brought with the allegations that on 24-8-1963, Raghubir Singh and Raja Ram (deceased) purchased the disputed land for a sum of Rs. 2200/-, through an agreement executed on the same day, they agreed to reconvey the said holding to plaintiff provided the suit was filed by 24-8-1967. The agreement to rceonvey was not enforceable within two years of the sale.