BALDEV SINGH Vs. KULWINDER SINGH

JUDGEMENT

(1.) IT is apparent from the records that the property in dispute was purchased by the appellants during pendency of the suit, as such, they are not entitled to say that they were bonafide purchasers. IT has also come on record that after execution of the agreement to sell referred to above, respondent No.1 was put in possession of property in dispute. No period of limitation for execution of the sale deed was mentioned in the said agreement, as such, Courts below have rightly come to the conclusion that the suit was within limitation. No substantial question of law has been raised.