KEDAR NATH KOHLI Vs. SARDUAL SINGH

JUDGEMENT

(1.) This appeal is directed against the judgment and decree dated 2nd November, 1985 passed by the learned Sub Judge, Delhi in Suit No.17/81.

(2.) Brief facts according to the appellant are as under:

(3.) The appellant's father, Shri Mehar Chand Kohli, purchased two plots, plot Nos.22 and 27,(new municipal number is 1443) at Wazir Nagar, Kotla Mubarakpur, New Delhi. The registered sale deeds in respect of both these plots are in the name of the appellants' father which were Ex. 12 & 13 in Suit No.303/69 (Mehar Chand Kohli vs. M/s Narang Overseas Ltd. & Ors.).