(1.) Plaintiff being unsuccessful before learned Courts below in establishing that suit property was coparcenary and therefore, sale of same effected by his father (defendant No. 2 Suresh Kumar) in favour of defendant No. 1 was null and void, preferred present Regular Second Appeal.
(2.) This appeal was admitted on 26.11.2007, on the following substantial questions of law:-
(3.) I have heard Mr. I.S. Chandel, learned counsel for the appellant and Mr. Bhupender Gupta, learned senior counsel, for respondent No. 1, and carefully gone through the record.