- (1.) Heard Sri Shashi Nandan, learned senior Advocate, assisted by Sri Madhav Jain, learned counsel for the revisionist and Sri Anil Tiwari, assisted by Sri Asim Kumar Singh, learned counsel for the respondent no.1.
(2.) Briefly stated the facts of the present case are that Sri Komal Singh son of late Sri Kundan Singh, Ramesh Chandra, Chandrapal sons of Sri Komal Singh residents of village - Dhetora, Agra and Sri Kunwar Pal son of late Sri Kundan Singh, Deepchnadra, Shanker Singh, Hakim Singh, sons of Sri Kunwar Pal residents of village Dhetora, Agra were owners of agricultural plot No(s).192,195,197,198/1 and 199 M of village Mohammadpur, Tehsil and District Agra.
(3.) The aforesaid two sets of persons have separately sold an area of 2.9857 hectares vide registered sale deed dated 23.9.2011 and an area of 1.8440 hectares vide registered sale deed dated 1.5.2012 respectively to one Sri Subodh Kumar. Out of this total area of 4.8297 hectares, Sri Subodh Kumar sold an area of 2.3040 hectares to the revisionist vide registered sale deed dated 4.2.2013 and entered into a registered agreement dated 30.4.2012 with the plaintiff -respondent No.1 for an area of two bighas. In the sale deed dated 4.2.2013, the plaintiff respondent no.1 was one of the witness. It was mentioned in the aforesaid deed dated 4.2.2013 that sale deed of the remaining area of the land out of total area of 4.8297 hectares shall be executed in favour of the revisionists as per his convenience within one year.;