GURBAKSH SINGH Vs. AJIT SINGH

JUDGEMENT

(1.) I have heard the learned counsel for the appellant and have perused the judgments passed by the Courts below. I, however, do not find any infirmity or illegality in the judgments passed by the learned Courts below. From paras 10 and 11 of the judgment passed by the learned Appellate Court, I find that the learned Appellate Court has examined the entire evidence on record and has come to the conclusion that the appellant/plaintiff has got no case. The findings of the Courts below are based on legal and valid evidence and no point of law has been raised in this appeal. Though the plaintiff alleged that the sale deed has been got executed by him fraudulently but this sale deed was duly registered before the Sub Registrar and in cross-examination not a single question with regard to fraud was put to the Sub Registrar or the Joint Registrar. Accordingly, the appeal being without any merit is dismissed. Appeal dismissed.