OM PARKASH Vs. TULLI RAM

JUDGEMENT

(1.) The application is allowed and delay of 133 days in refiling of the appeal is condoned.R.S.A. No. 2954 of 2008

(2.) THIS Regular Second Appeal is directed against judgments and decrees dated 29.4.2005 and 25.10.2007 passed respectively by the Additional Civil Judge (Senior Division), Palwal (referred to hereinafter as 'the trial Court') and the Additional District Judge, Faridabad (hereinafter described as 'the First Appellate Court') vide which the suit of the plaintiffs-respondent nos. 1 and 2 was decreed and the appeal of the defendant no. 2-appellant was dismissed.

(3.) UPON notice, Gulab and the appellant put in appearance. They filed their separate written statement. Gulab controverted the plea raised by respondent nos. 1 and 2 and submitted that he had no knowledge of the cancellation of the GPA. He, however, admitted the execution of the sale deed.