BADRUNISA Vs. SABDAR KHAN

JUDGEMENT

(1.) Heard Ms Astha Sharma, learned counsel instructed by Mr. P. R. Agrawal, learned counsel for the appellant and Ms Archana Lanjewar, learned counsel instructed by Mr. N. R. Saboo, learned counsel for the respondents.

(2.) The appeal has been admitted on the following substantial question of law.

(3.) Having heard both sides and having gone through the record, it appears that the agreement dtd. 7/7/1995 is a unilateral document executed by the husband of plaintiff in favour of defendant No.1, stating therein that he has sold the suit plot for Rs.25,000.00. The plaintiff is the owner of the suit plot. The document, however, does not bear signature of the plaintiff and/or the defendant No.1.