KRISHNAKUMARI Vs. K. SURESH KUMAR

JUDGEMENT

(1.) Heard the learned counsel for the appellant and the learned counsel for the respondent.

(2.) The appellant was the defendant before the Trial Court.

(3.) It was the respondent - plaintiff's primary contention that the plaintiff was put in possession under an agreement of sale and had continued in such possession till there was an absolute sale deed executed in his favour. Notwithstanding the same, since there was interference by the defendant, the suit was filed. The defendant on entering appearance, had filed written statement and had contended that the plaintiff had created the documents, on the basis of which he was laying claim to the suit property.