RAJINDER KUMAR GUPTA Vs. SWARAN DASS

JUDGEMENT

(1.) Notice of motion.

(2.) On asking of the Court, Mr. M.S. Sachdeva, Advocate accepts notice on behalf of the respondents.

(3.) Appellant-plaintiff is aggrieved of the concurrent findings of facts and law, whereby, suit seeking declaration, permanent injunction and alternative for possession in respect of land measuring 6 kanals 1 marla, whereby, sale deed dated 04.08.1995 executed on behalf of defendant No.3 through Attorney Holder, GPA dated 30.07.1992 allegedly executed by the appellant-plaintiff, has been dismissed, much less, the appeal has also met with the same fate.