RAM MEHAR Vs. ALI MOHD

JUDGEMENT

(1.) CM APPL. 7888/2021 (Exemption) Exemption allowed, subject to all just exceptions. Application stands disposed of.

(2.) The brief background facts necessary to decide the Appeal are as follows:

(3.) In the present Appeal, counsel for the Appellant has sought to argue that the Appellant had filed 27 documents out of which the documents marked as Mark D to Mark I were Lease Deed, GPA etc. all dated 25.04.2006, but the originals could not be produced as the same were burnt in fire. The fire in the house of the Appellant is an undisputed fact. The documents placed on record being exhibit PW-1/3 to PW-1/5 are part of the Writ Petition (Crl.) 259/2007 filed in this Court and establish physical possession of the Appellant from 25.04.2006 to 10.01.2007 as well as his forcible dispossession.