BHAJAN SINGH Vs. BALWANT KAUR

JUDGEMENT

(1.) This appeal has been filed against the concurrent judgments of the Courts below decreeing a suit filed by the respondent No.1.

(2.) The Courts below have not given any finding adverse to any of the purchasers regarding their bonafides. It is against the back drop of these facts that issue which has arisen before this Court is as to whether the sale made by the respondent No.2 in favour of the respondent No.1 is protected or whether the decree of specific performance obtained by the appellant would get precedence.

(3.) The contention of the learned counsel for the appellant is that the sale made in favour of the respondent No.1 is squarely hit by lis pendens and would have no effect.