SITA DEVI SONI Vs. SHARDA KANT SONI

JUDGEMENT

(1.) Heard finally with consent.

(2.) The suit was opposed by the appellant denying the execution of the agreement and receipt of any advance consideration amount. It was stated that the relations between the appellant and respondent No. 1 are that of brother and sister and either respondent No. 1 fraudulently obtained her signature on the agreement or the signature are forged.

(3.) The Trial Court by the judgment dated 9-2-99 had decreed the suit filed by the respondent No. 1 holding that appellant had executed the agreement dated 24-7-91 for sale of the suit plot and that the appellant with a view to obtain higher price, had not executed the sale deed. The First Appellate Court has affirmed the findings recorded by the Trial Court and dismissed the appeal.