KRISHAN KUMAR Vs. RAM PAL

JUDGEMENT

(1.) THIS Regular Second Appeal arises out of dismissal of appeal of plaintiff Krishan Kumar on 25.10.1999 whereby affirming the judgment of 15.10.1997 of the lower court.

(2.) BEFORE embarking upon consideration of substantial questions of law arising for determination in this Regular Second Appeal in terms of Section 100 C.P.C., it would be appropriate to take brief stock of the factual matrix.

(3.) IT was rather set up that as per the conditions of the allotment of the land to the defendant, respondent herein, there was a bar against selling the suit land for a period of twenty years and even thereafter, no such sale could be made to a non -scheduled caste person. Plea of fraud, misrepresentation and want of consideration had also been taken.