MOORTIE DEVI Vs. SAT PRAKASH

JUDGEMENT

(1.) WE shall be referring to the parties by their nomenclature in the suit. The appellants are the legal heirs of the deceased defendant and the respondent is the plaintiff. Thus, the expression plaintiff used by us hereinafter would be referring to the respondent and the expression defendant would be referring to the appellants.

(2.) PLAINTIFF filed a suit seeking declaration that the sale deed dated July 20, 1983 executed by his father in favour of the defendant was null and void; decree for possession in respect of the property conveyed being plot no.13, Krishan Nagar, ad-measuring 66.23 sq. yds. was prayed for and, lastly mesne profits against the defendant was sought in respect of the unauthorized possession of the defendant.

(3.) REITERATING the case pleaded in the plaint and denying the stand pleaded in the written statement, replication was filed, and on the pleadings of the parties, following issues were settled:-