RAJENDARI DEVI & ANR Vs. PRAMOD KUMAR BASOTIA

JUDGEMENT

(1.) The present appeal arises out of a decree passed for possession, permanent injunction and damages/mesne profits.

(2.) The case of the Respondent/Plaintiff (hereinafter, "Plaintiff") is that a sale transaction was entered into with the Appellant/Defendant (hereinafter 'Defendant'), in respect of property bearing H. No.74, Pocket B-6, Sector-8, land measuring 25.9 sq. mtrs. in the layout plan of Rohini Residential Scheme also known as Rohini, Delhi (hereinafter, "suit property"). The documents executed were -

(3.) The case of the Defendants is that the property was actually sold for a consideration of Rs.5,65,000/- for which receipt dated Ex.DW-2/1 was executed which reads as under: