(1.) The above titled appeals arise out of reversal of findings by the first Appellate Court vide judgment dated 17.09.2011, whereby judgment and decree dated 18.10.2005 passed by the trial Court decreeing the suit of the plaintiffs, were set aside and the suit filed by the plaintiffs was dismissed with costs.
(2.) The trial Court held that plaintiffs were entitled to specific performance of agreement to sell dated 07.10.1991 regarding the suit property measuring 23 kanals 16 marlas and the sale-deed executed by defendant No.1 in favour of defendants No.2 to 4 were not binding upon the rights of the plaintiffs. But the first Appellate Court below held otherwise. While deciding the appeals filed separately by legal representatives of defendant No.1 and legal representatives of defendant No.2 along with defendants No.3 and 4, it was, inter alia, held that defendants No.2 to 4 are bonafide purchasers for consideration without notice and thus dismissed the suit of the plaintiffs. Hence, the two second appeals by plaintiffs before this Court assailing the judgment and decree dated 17.09.2011 passed by the first Appellate Court below.
(3.) Brief factual narrative first as noticed by the Courts below.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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