BINOD SINGH Vs. RAJGOVIND SINGH AND ORS.

JUDGEMENT

(1.) This civil miscellaneous petition under Article 227 of the Constitution of India has been filed for quashing the order dtd. 1/11/2017 passed by Sub Judge, Jagdishpur, Bhojpur in Title Suit No.184 of 2014 whereby the learned Court below rejected the counter-claim filed on behalf of defendant No.1- petitioner.

(2.) It is unnecessary to put forth the facts in detail save and except the relevant facts which can be summarised as follows:

(3.) The defendant filed written statement asserting that the defendant made payment of the entire consideration amount along with other expenditure at the time of registration of the sale deed on 24/10/2011 and non handing over the Rashid bechi is illegal and the defendant is always ready and willing to pay the consideration money with a condition to delete the name of defendant No.2 who was also one of the vendees of the sale deed in question.