BASANT LAL Vs. CHANDRA KALI

JUDGEMENT

(1.) HEARD on the question of admission.

(2.) THIS appeal is by the plaintiffs whose suit has been partly decreed by both the courts.

(3.) THE defendant No. 1 filed written statement in which, inter alia, it was pleaded that defendant No. 2 was a minor and his guardian, namely, defendant No. 1 purchased the land from the plaintiffs and the defendant No. 1 sold the land to the plaintiffs. The documents in question, namely, Exhibits -P -1 & P -2 are, in fact, the sale deeds which are duly registered and the suit filed by the plaintiffs is barred by limitation. The defendant No. 2 also supported the stand taken by defendant No. 1 in the written statement.