MAM RAJ Vs. SMT. RAGHBIRI AND OTHERS

JUDGEMENT

(1.) Both these civil revision petitions are being decided together as these have common facts and circumstances and are inter-connected. For convenience and clarity, facts are being taken from Civil Revision Petition No.4305 of 2003 firstly.

(2.) One Tula Ram son of Umrao (since deceased) had sold part of his land vide sale deed dated 4.12.1991. Thereafter, out of his remaining land, some more land was sold by him to different persons through his real nephew who acted as his registered attorney. In a suit preferred by Tula Ram, sale deed dated 4.12.1991 and in yet another suit, transactions made by his nephew acting as his registered attorney were challenged.

(3.) These suits were strongly resisted by the vendees of Tula Ram. They had taken up a plea that the suits were false and frivolous and had been filed after a gap of more than six years of the impugned transactions in order to extort money from the vendees as the prices of land in the area had shot up tremendously.