AMIR KHAN Vs. SHAMSHER KHAN

JUDGEMENT

(1.) THE present appellant who also figured as a plaintiff is dis -satisfied with the judgments and decrees passed by the Courts below. He has come up in this second appeal. Both the courts below have gone against the appellant, though they have recorded different reasonings for dismissing the suit of the plaintiff. The brief facts for the purposes of this appeal be noticed as under : -

(2.) THE stand taken by the defendants/respondents be noticed :

(3.) WITH regard to the first question, the trial court came to the conclusion that agreement Ex, P/1 was executed by the defendant -respondent No. 1 Shamsher Khan. It was concluded that it was signed by the defendant/respondent Shamsher Khan. A finding to this effect stands recorded in para no. 8 of the judgment of the trial Court,, The trial Court however, recorded a finding that the defendant No. 2 was a bonafide purchaser for value. It accordingly, dismissed the suit. II however, directed that the defendant No. I would return the earnest money received by him.