- (1.) C M No.23659-CII of 2013 Application is allowed, as prayed for. Annexures R1 to R12 are taken on record. 1. The revision is against the order rejecting a plea by the defendant to frame additional issues relating to the validity of the sale as propounded by the plaintiff. This plea was resisted by the plaintiff on a contention that the suit is for the bare relief of injunction and the issue of title was irrelevant. The court rejected the plea of the defendant for additional issues, accepting the plaintiff's contention that if at all, the defendant could bring his own counter claim for establishing the title or file his suit for the similar relief or assailing the sale deed in favour of the plaintiff and in the absence of such counter claim or as independent suit, the adjudication regarding title of the plaintiff was unnecessary. The additional issues were, therefore, declined to be framed.
(2.) The revision is against the order of the court below and the learned senior counsel appearing on behalf of the defendant points out that the suit is brought by the plaintiff for injunction with reference to Plot No.70 on a contention that by virtue of a sale deed dated 07.06.2004, the plaintiff had purchased the said plot from the Sher-E-Punjab Cooperative House Building Society through its office bearer-4th defendant, who was duly authorized by resolution to effect the sale. The contention is that the defendants 1 to 3 are the members of the same society and the society had been formed for the benefit of riot victims of 1984 by securing the property in the name of the society and giving allotments in favour of its members. The contention in defence was that the sale deed in favour of the plaintiff was not true and that it was the outcome of forgery and fraud with the connivance of the 4th defendant. The property, on the other hand, had been purchased in an extent of about 18 acres and after the formation of the society, Plot No.70 was allotted to one Surjit Singh Sahni and another and the costs of the plot as well as development and maintenance charges had been collected by the society. Surjit Singh Sahni and another, who had the benefit of allotment, transferred through the Share Certificate No.178, Plot No.70 in favour of 3rd defendant and the said transfer was recognized in the year 2001. The allotment letter in favour of 3rd defendant was also said to have been issued by the society and that the 3rd defendant was the lawful owner of the same.
(3.) The framing of issues in suits are invariably a procedural approach to direct the focus of parties of what are contentious between them. It will be wrong to assume that the issues are to be framed only by looking at the plaint and be completely blindfolded to what the defendants contend. An adjudication is not merely an assessment to what the plaintiff says, but it is an appraisal to what is brought for a consideration by a defence taken to the plaintiff's contention.;