RAJPAL SINGH Vs. ASHOK KUMAR

JUDGEMENT

(1.) This is an appeal filed against the judgement and the order dated 26.10.2020, passed by the learned Additional District Judge, in Regular Civil Appeal No.76/2019 (13/2019).

(2.) Mr. Arush Khanna, who appears for the appellant/defendant, says that the respondent/plaintiff had claimed ownership based on unregistered documents such as Agreement to Sale, General Power of Attorney, Affidavit Receipt, Possession Letter, and Will Deed; all of which are dated 19.05.2016 and attested on 20.05.2016 - therefore the impugned judgement is erroneous.

(3.) I have examined the plaint filed by the respondent/plaintiff.