LAL PRATAP SINGH Vs. KANWAR LAL

JUDGEMENT

(1.) This petition under Article 227 of the Constitution of India has been filed by the petitioner praying to set aside orders dated 30.11.2009 & 21.1.2010, passed by Commercial Civil Judge, Delhi.

(2.) Brief facts of this case are that, petitioner purchased the suit property from respondent No.1 on the basis of Registered General Power of Attorney and Agreement to Sell, after paying entire sale consideration to him. Since then, petitioner is in possession.

(3.) In 2009, some anti-social elements wanted to dispossess the petitioner from the premises, on the basis of false documents executed by respondent No.1, in favour of respondent No.2. Petitioner lodged an FIR. When respondents did not succeed in their illegal designs, they filed civil suit on the basis of forged documents.