RAJESH KUMAR AND ORS. Vs. KEWAL KRISHAN

JUDGEMENT

(1.) BOTH these Regular Second Appeals are being decided by this common judgment as the facts of both the appeals dove -tail into each other and substantial questions of law needing determination also are common.

(2.) FOR convenience and clarity, facts have been taken from Regular Second Appeal No. 1930 of 1988.

(3.) PLAINTIFF Kewal Krishan, respondent herein, had brought a suit seeking a decree for permanent injunction restraining defendants No. 1 and 2 Rajesh Kumar and Rajinder Kumar sons of defendant No. 3 Sudarshan Kumar, appellants herein, from dispossessing the respondent -plaintiff from the suit land as also against alienation of the same. Sale deed dated 10.4.1981 executed by defendant No. 3 in favour of defendants No. 1 and 2 was also challenged as illegal, null and void besides power of attorney allegedly executed by the plaintiff in favour of defendant No. 3.