SUSHIL GROVER Vs. SATISH SHARMA

JUDGEMENT

(1.) This is a regular second appeal filed by the appellant against the judgment dated 20.01.2014 passed by the first appellate court in RCA No.01/2013.

(2.) Before dealing with the submission of the learned counsel for the appellant/defendant which is stated to be constituting substantial question of law and requiring to be dealt with, it will be pertinent here to give a brief background of the case.

(3.) The respondent/plaintiff filed a suit for perpetual injunction against the present appellant claiming himself to be the owner of the suit property consisting of a plot of land measuring 457 square yards forming part of plot no.301, Block-B-2, Rect No.13, Killa No.21 and Rect No.16, Killa No.1 situated in the revenue estate of Village Kakrola, Delhi. The respondent had claimed himself to be the owner of the suit property on the basis of documents like GPA, Will, agreement to sell, receipt etc.