JOGINDER SINGH Vs. CHANCHAL SINGH

JUDGEMENT

(1.) C.M. No. 4295 -C of 2011

(2.) THE following substantial questions of law arise for consideration in the second appeal: -

(3.) SUBSEQUENT to the sale in favour of the defendants, the vendors had themselves instituted a suit on 09.09.1982 contending that the sale executed by the vendors' power of attorney Jagir Singh was invalid since the power of attorney itself had been cancelled on 08.12.1981. It appears the plaintiff was also made a party in the suit filed by the vendors. However, the suit did not go for a contest, but the vendors abandoned the suit on a compromise entered into with the defendants 4 and 5 that there had been no notice of cancellation of power of attorney and that they were not pressing for their relief of setting aside the sale executed through the power of attorney on 22.06.1982.