VINAY KANT PANDEY Vs. BHAGWANDAS KURMI

JUDGEMENT

(1.) BEING aggrieved by the judgment and decree dated 28.2.1996, passed by 1st Additional District Judge, Katni in Civil Suit No. 41 -A/83, the appellant has filed this appeal under section 96 of the Code of Civil Procedure (henceforth, 'the CPC').

(2.) THE facts in brief, shorn of details and necessary for the disposal of this appeal lie in a narrow compass.

(3.) THE appellant also contested the suit. He pleaded that he is a bona fide purchaser of the part of the suit land. The plaintiff used to tell him that the land was sold for legal necessity. The money was required by the family for the education of plaintiff. The possession of the portion of the land purchased by him was handed over to him. The defendants also pleaded misjoinder of parties and misjoinder of causes of action.