BHAWANI PRASAD Vs. ASHA MUNDELLA

JUDGEMENT

(1.) RSA 3/2015 and CM No. 143/2015 (stay)

(2.) BRIEFLY stated, the facts of the case are that respondent/plaintiff had filed a suit against the appellant/defendant and his wife alleging that the appellant/defendant is her real brother who after his marriage on 12.10.2005 had been given the licence to live in the suit property. It was alleged in the plaint that as the appellant/defendant and his wife started misbehaving with the respondent/plaintiff and her husband, they were asked to vacate the premises after termination of their licence. Since they did not oblige, therefore, the suit for possession was filed.

(3.) THE present appellant/defendant contested the suit and took the stand that the respondent/plaintiff had sold the suit property to him on 10.05.2004. Accordingly, it was contended by the appellant/defendant that the respondent/plaintiff had executed documents like GPA, Agreement to Sell, Will, Possession Letter, etc. in his favour.