MOTIRAM KESHAORAO BANGINWAR Vs. GAFOORBHAI

JUDGEMENT

(1.) THIS is an appeal by the legal representatives of defendant no.1 and defendant no.2 against the concurrent findings of the courts below. The parties shall hereinafter be referred to as the plaintiff and the defendants.

(2.) THE facts giving rise to this appeal are as under -

(3.) DEFENDANT no.3 submitted that he had purchased the truck from Keshav on 16/11/1981 on payment for consideration of Rs.30,000/-. He is a bonafide purchaser.