Bharati Sapru, J. - (1.) List is revised. Learned counsel for the petitioner is present in the Court. Learned counsel for the respondent Shri M.A. Qadeer is also present. This is an old matter. I am hearing the matter finally.
(2.) The present petition has been filed against a judgment dated 9-12-1982. The judgment is a revisional order arising out of the proceedings under Section 28 of the Specific Relief Act, 1963.
(3.) The facts of the case are that the petitioner Ilyas purchased plot No.187 situated at village Jayee Pargana Kithaur. District Meerut from one Nathu, son of Aman who was Bhoomidar of the said land. Nathu, s/o Aman executed an agreement to sell the aforesaid land in favour of the petitioner for Rs. 900/- out of which, Rs. 400/- was paid in advance. Another Nathu, son of Ziledar -respondent No.2 was a witness of the agreement between Ilyas and Nathu, s/o Aman dated 23-8-1966. The petitioner was also put in the possession of the said plot of land on the basis of the agreement dated 23-8-66. Subsequently, Nathu, s/o Ziledar, who was a witness to the agreement of sale dated 23-8-66 got executed another agreement to sale with regard to the same plot No.187 at village Jayee pargana Kithaur, District Meerut from Nathu, s/o Aman. This agreement to sale was made on 26-9-66. Subsequent to this, a sale-deed was also executed between the respondent No.2 Nathu, s/o Ziledar and Nathu, s/o Aman.;