AMRIT SINGH Vs. TARLOK SINGH

JUDGEMENT

(1.) THE defendant is aggrieved against the judgment and decree passed by the Courts below whereby the suit for possession filed by Narain Singh, plaintiff was decreed.

(2.) ONE Bhan Singh was the owner of land measuring 42 kanals 4 marlas. He effected various sale deeds since the year 1971 to different persons. Vide sale deed dated 2.4.1975, Bhan Singh sold his 2/3rd share to Suhel Singh and 1/3rd share to Jalwant Singh. Suhel Singh sold his share of land to Narain Singh, plaintiff on 10.4.1980.

(3.) THE first appellate Court reversed the findings recorded by the trial Court. It held that occurrence of name of Bhan Singh in revenue record does not confer any title in the suit land in Bhan Singh, who was already divested of his rights in the suit land. It found that vide sale dated 2.4.1975, Bhan Singh has sold his entire share in the land. The first appellate Court also found that appellant is not bona fide purchaser, as it is not proved that appellant made any discrete inquiry to find out the sales effected by Bhan Singh.