RAKESH KUMAR Vs. PREM SINGH

JUDGEMENT

(1.) HEARD and gone through the record.

(2.) A suit was filed by respondents Prem Chand and Sant Ram claiming that they were joint owners in possession to the extent of specified shares in certain land, assessed to revenue, as they had purchased those shares in the year 1985 from one of the co-sharers, named Hari Chand impleaded as defendant No.1. It was alleged that said Hari Chand after making the sale in favour of the respondents- plaintiffs made another sale in favour of the appellants-defendants in the year 1988, in respect of the same share which he had already sold to them.

(3.) TRIAL Court decreed the suit holding that the respondents-plaintiffs, having purchased the entire share of Hari Chand prior in point of time, compared to the date of the sale executed in favour of the appellants-defendants, were the true owners and the appellants-defendants' plea that they were bonafide purchasers for consideration was rejected. Appellants-defendants filed appeal in the court of District Judge but could not succeed.