SUBHASH GUPTA Vs. KANTA DEVI

JUDGEMENT

(1.) This appeal is directed against the decree and judgment of learned Additional District Judge, Hoshiarpur in Civil Appeal No. 100 of 1990 dated 25.3.1994.

(2.) The 1st respondent filed the suit for a declaration that the Sale Deed executed by the 2nd defendant in favour of the 1st defendant is illegal and void and also for temporary injunction restraining the 1st defendant from dispossessing him from the suit property. According to the plaintiff, he is owner of the double storeyed shop in dispute which he had purchased from one Ram Dutt Sud and he constructed the same about 40 years back and since then he has been in possession of the same. The 2nd defendant Kuldip Chand is his son and the plaintiff had given possession to the second defendant. The 1st defendant obtained an alleged agreement of sale dated 5.9.1985 from the 2nd defendant without any necessity and the 2nd defendant was misled and got a Sale Deed executed and the Sale Deed is illegal, void and does not confer any right. The 1st defendant who is appellant herein contested the suit. He averred in the written statement that the plaintiff has no locus-standi and he is also estopped from filing the suit. He has also disputed that the plaintiff is the owner of the suit property and according to him he purchased the suit property under a regd. Sale Deed dated 4.10.1985 from the 2nd defendant who was general attorney holder of the plaintiff. Thus the 1st defendant became the owner of the suit property by virtue of the Sale Deed dated 4.10.1985 and the plaintiff himself agreed to sell the suit property vide agreement dated 5.9.1985 and received a sum of Rs. 10,000/- as earnest money. Therefore, the suit is liable to be dismissed.

(3.) On the basis of the pleadings, the trial Court framed appropriate issues and on a consideration of the evidence on record, the learned Sub Judge, 1st Class dismissed the suit of the plaintiff with costs. Aggrieved by the same, the plaintiff filed an appeal to the learned Additional District Judge who by the impugned judgment and decree allowed the appeal and decreed the suit of the plaintiff. Hence this appeal by the 1st defendant.