TEK CHAND Vs. MANOJ

JUDGEMENT

(1.) THIS Regular Second Appeal is directed against the the judgment and decree of the trial court whereby suit of the appellant -plaintiff seeking declaration and permanent injunction challenging the decree of 1978 and 1991 has been dismissed.

(2.) THE appellant -plaintiff challenged the decree of 1978 and 1991 by virtue of which Puran Lal -respondent has suffered a collusive decree in favour of his son on the following grounds: -

(3.) LEARNED counsel appearing on behalf of the appellant submits that both the courts below have committed illegality and perversity in dismissing the suit as the appellant -plaintiff has challenged the decree of 1978 on the ground of fraud and impersonation being played upon him and also challenged the decree vide which Puran Lal had suffered a collusive decree in favour of his sons. During his arguments he referred to the plaint.