PRAN SINGH Vs. BANKELAL

JUDGEMENT

(1.) HEARD on admission.

(2.) THIS is an appeal by the plaintiff.

(3.) IN the evidence, the plaintiff has admitted that he wanted to purchase the suit lands from the defendant No. 1 - Banke Lal. Defendant Banke Lal informed him that it is difficult to sell the suit land and there is likehood of consumption of long time and expenditure. Defendant No. 1 - Banke Lal advised him to file the suit and he shall enter into a compromise with the plaintiff. The plaintiff has also admitted that he has paid Rs. 42,000/ - to Banke Lal.