TARA SINGH Vs. JASVINDER KAUR

JUDGEMENT

(1.) Appellant impugns order dtd. 25/2/2023 whereby the suit filed by the appellant seeking a declaration that the registered sale deed dtd. 1/6/2004 in favour of the respondent is null and void being without any consideration.

(2.) Appellant and respondent no. 1 were married and their marriage has been dissolved by a decree of divorce dtd. 19/5/2015.

(3.) A sale deed was executed by the appellant in favour of the respondent no. 1 on 1/6/2004.