- (1.) Cm No. 6221-C of 2016 This application has been filed for preponing of the appeal. Heard. For the reasons mentioned in the application, the present application stands allowed and the appeal is taken up today itself. CM No. 12859-C of 2015 This application has been filed for placing on record documents Annexures A-1 to A-20. Heard on the application. For the reasons mentioned in the application, the application stands allowed and the documents Annexures A-1 to A-20 are taken on record subject to just objections of the opposite party. The present appeal has been preferred by appellantdefendant no.5-Manjit Singh against the judgment and decree dated 28.07.2015 passed by learned Additional District Judge, Jalandhar, whereby the appeal filed by the appellant against the judgment and decree dated 20.01.2012 passed by the learned Civil Judge (Senior Division), Jalandhar, has been dismissed.
(2.) For the sake of convenience, the status of the parties is being mentioned as in the original suit.
(3.) Plaintiff-Respondent no.1 Kuldip Kaur has filed the suit for declaration that the sale deed dated 31.05.2005 executed by defendants no.2 to 4 in favour of appellant-defendant no.5 on the basis of the alleged sale deed dated 01.08.2001 being legal heirs of Raghbir Singh with respect to the shop which is portion of house No. 1142/1143 comprised in Khasra Nos. 1870/1733, 1869/1733 situated at Dakoha, Tehsil and District Jalandhar is illegal, null and void and is liable to be set aside. Plaintiff has also challenged the power of attorney dated 09.06.2000 allegedly executed by plaintiff in favour of defendant no.1. In the consequential relief, she sought the relief of possession of the shop in dispute along with the recovery of Rs. 2,16,000/- on account of the mesne profit for use and occupation of the shop in dispute w.e.f. 26.10.2004 to 25.10.2007 along with interest.;