SUNIL KUMAR DAHIYA Vs. JAISHREE JAIN

JUDGEMENT

(1.) This judgment shall dispose of two appeals bearing RSA No.2424 and 4747 of 2019, arising from a common judgment passed by the learned trial Court as well as First Appellate Court while deciding a suit filed by the respondent for possession of the suit property and for recovery of rent.

(2.) The undisputed facts of the case are that on 07.02.2014, three documents were executed between the parties:-

(3.) It is not disputed by learned counsel for the parties that the registered sale deed is an absolute sale of the property and title passed from the defendant to the plaintiff on execution of the sale deed dated 07.02.2014. It may be significant to note that the sale deed neither incorporates any condition nor any clause providing for agreement to buy back the property at a predetermined price.