SURAT SINGH AND ORS. Vs. SATBIR AND ORS.

JUDGEMENT

(1.) DELAY in re -filing the appeal is condoned.

(2.) THIS appeal is directed by the plaintiffs against the judgments of the learned trial Court dated 15.6.2002 and that of the first appellate Court dated 30.11.2007.

(3.) THE defendant No. 1 -Chander Bhan, on the other hand, contended that the agreement to sell was not a valid document as it was a result of forgery. He also pleaded that various civil suits had been filed by the plaintiff/appellants on the basis of bogus agreements. He pleaded that an agreement was executed by Maha Singh, his brother on 11.10.1991 in favour of the plaintiff and no agreement was executed by him in his favour. He also pleaded that he had sold the land in favour of Mohinder Singh etc. and no agreement was executed by him with the plaintiff nor he received any money from him. The sale in favour of respondents No. 2 to 4 was sought to be protected.