DALJEET SINGH ANAND Vs. HARJINDER SINGH ANAND

JUDGEMENT

(1.) THIS is an application by the plaintiff seeking decree based on admission by the defendant.

(2.) THE plaintiff has claimed the following reliefs in the suit:

(3.) THE application is premised on admission of documents by the defendant. Learned senior counsel for the plaintiff/applicant relied upon the Conveyance Deed dated 15.5.1996 (Ex. P-1); A joint application for mutation (Ex. P-9); Indemnity Bond (Ex. P-10), an affidavit executed by the defendant (Ex. P-11) - all dated 17-6-1996. He also relied upon a property tax return filed in relation to a portion of the property on 17.3.2006 by the defendant (Ex. P-13). It is thus claimed that the materials on record sufficiently justify the issuance of a decree on the basis of admission.