- (1.) Plaintiffs Kirpal Singh and Harbhajan Singh are in second appeal after they were successful in the trial Court but have been non-suited by the lower appellate Court.
(2.) Satnam Singh (an Advocate) was allotted the suit plot in Amritsar by Amritsar Improvement Trust, Amritsar-defendant No.5 (respondent No.4 herein).
(3.) Plaintiffs alleged that Satnam Singh agreed to sell the suit plot to the plaintiffs for Rs. 60,000 and received entire sale consideration and executed agreement dated 15.01.1997. Satnam Singh also executed general power of attorney and Will of even date in favour of the plaintiffs and the said two documents were registered on 30.01.1997.;