NEM CHANDRA Vs. GAYATRI DEVI

JUDGEMENT

(1.) HAVING heard learned Counsel for the parties, it transpires that a registered sale deed of the property, in dispute, was executed on 5.7.1994 by Ahmad Noor in favour of plaintiff Smt. Gayatri Devi. It appears that she was living over the property in question even before such execution of sale deed.

(2.) JUST five days prior to such sale deed, a notarised agreement to sell was got executed by the appellant Nem Chandra from Mr. Ramesh, the husband of Smt. Gayatri Devi. It appears that he was also living within the premises of the same property since before such notarised deed.

(3.) AN Original Suit No. 167/95 was launched by Smt. Gayatri Devi seeking eviction of Nem Chandra as well as for the quashing of entries of the municipal assessment, which had got done by Nem Chandra on the basis of that agreement to sell.