RAMVIR CHAUDHARY Vs. BAHADUR

JUDGEMENT

(1.) HEARD on the question of admission.

(2.) THIS appeal is by the plaintiff directed against the judgment and decree dated 7.7.2004 passed by the Additional District Judge, Bhind in Civil Appeal No. 13A of 2004 confirming the finding recorded by Civil Judge Class I Bhind in Civil Suit No. 68A of 1994 vide judgment and decree dated 11.7.2003 by which, dismissed the suit filed by the plaintiff seeking specific performance of contract and to declare the sale deed executed by defendant no. 1 in favour of the defendants no. 2, 3 and 4 as null and void and not to interfere in his possession.

(3.) THE defendants by filing written statement have denied the plaint averments and contended that they have purchased the land by registered sale deed on payment of amount of consideration and they are in possession of the land in question.