LAWS(DLH)-2012-8-174

BALBIR SINGH UPPAL Vs. GURMEET SINGH UPPAL

Decided On August 21, 2012
BALBIR SINGH UPPAL Appellant
V/S
GURMEET SINGH UPPAL Respondents

JUDGEMENT

(1.) WE shall be referring to the parties as per their original nomenclature i.e. plaintiffs and defendants.

(2.) THE ancestry of the litigating parties may be noted. The pedigree table is as under:-

(3.) RELEVANT would it be to note that with respect to property mentioned at serial No.5 in the table noted herein above i.e. the property situated in Saraswati Vihar, it was pleaded that in the year 1984 one Ms.Shakuntla, the original owner of the said property, had executed a General Power of Attorney in favor of the plaintiff No.1 thereby authorizing him to sell the said property and had issued a receiptin the name of defendant No.4 acknowledging having received consideration from him for sale of the said property. In the year 1993 a sale deed was executed by plaintiff No.1, acting as the General Attorney of Ms.Shakuntla transferring title to defendant No.4.