DEVINDER SINGH Vs. FATEH JUNG SINGH AND OTHERS

JUDGEMENT

(1.) The plaintiff-appellant is in the regular second appeal against the concurrent finding of fact arrived at by the courts below.

(2.) Following substantial questions of law are arisen for consideration of this Court:-

(3.) Late Shri Mahender Singh purchased a plot No.R-230 in a public auction situated in Model Town, Urban Estate, Ratia in the year 1982 for a sum of Rs.72,000/- out of which Rs.18,000/- was paid being 25% of the total amount as earnest money.