KALYAN SINGH Vs. RAVINDER KAUR (D) THR. LRS.

JUDGEMENT

(1.) - Leave granted.

(2.) This appeal arises out of judgment dated 13th May, 2016 passed by the High Court of Punjab and Haryana at Chandigarh in Regular Second Appeal No.859 of 1988 in which the High Court has reversed the judgment of the First Appellate Court and restoring the judgment of the trial court thereby affirming the decree in favour of respondents/plaintiff for declaration and possession.

(3.) The respondents-plaintiff has purchased the suit property admeasuring an extent of 852-1/3 sq. yards by a sale deed dated 6th September, 1978. Alleging that the appellant-defendant has taken forcible possession of the suit property, the respondents-plaintiff has filed the suit for declaration and possession. The trial court decreed the suit in favour of the respondents-plaintiff holding that the vendor of the plaintiff had appeared and testified about sale deed dated 6th September, 1978 that physical possession of the property covered under the sale deed was delivered to them.