Arun Bhansali, J. - (1.) This revision petition is directed against order dated 18.10.2016 passed by Additional District Judge No.1, Nohar, District Hanumangarh, whereby, the application filed by the petitioners under Section 47 CPC has been rejected.
(2.) An agreement to sale was executed by Dhanna Ram in favour of Chhabil Das on 01.03.1978; Chhabil Das executed another agreement to sale in favour of Mani Ram on 20.06.1978; a Sanad of the land in question was issued in favour of five grand-sons of Dhanna Ram on 21.05.1991.
(3.) A civil suit was filed by Chhabil Das and Mani Ram impleading the widow, son and daughter of Dhanna Ram as defendants seeking specific performance of agreement dated 01.03.1978; a written statement was filed by son of Dhanna Ram, inter alia, indicating issuance of Sanad in favour of his five sons; petitioners Banwari Lal and Paras Raj purchased some part of the land from grandsons of Dhanna Ram by registered sale deed on 04.03.1992 and petitioners Raj Kumar and Hansraj purchased some part of the land on 07.03.1992 by registered sale deed; the suit filed by Chhabil Das and Mani Ram seeking specific performance of agreement dated 01.03.1978 was partly decreed by judgment and decree dated 05.01.1996; it is claimed that a revenue suit was filed by sons and daughters of Mani Ram, from which, the petitioners came to know about the agreement to sale, suit and the decree dated 05.01.1996.;