PHOOL KANWAR Vs. ASHOK NAIN

JUDGEMENT

(1.) Plaintiff has filed the present suit seeking a declaration that the (i) Agreement to Sell, General Power of Attorney (GPA), Will, receipt and affidavit dated 18.10.2004, (ii) Agreement to Sell, GPA, Will, receipt, affidavit and possession letter dated 4.11.2004 and (iii) Agreement to Sell, GPA, Will, receipt, affidavit and possession letter dated 17.11.2004 be declared null and void.

(2.) The factual matrix of the case is as follows:

(3.) Plaintiff has accordingly prayed that the aforesaid documents i.e. the documents dated 18.10.2004 and the subsequent documents dated 4.11.2004 and 17.11.2004 whereby the ownership of this disputed property allegedly stood transferred from the plaintiff to defendant no.3, thereupon to defendant no.2 and then to defendant no.1 all documents being forged and fabricated be declared null and void.