LALIT MOHAN KOCHHAR Vs. SATISH MOHAN KOCHHAR

JUDGEMENT

(1.) THE crux of the facts, which needs a necessary mention for a limited purpose of deciding the core controversy involved in this revision petition and emanating from the record, is that Lalit Mohan Kochhar -petitioner -plaintiff (for brevity "the plaintiff") filed the suit for a decree of declaration to the effect that he is owner and in possession, with a consequential relief of permanent injunction, restraining his brother Satish Mohan Kochhar -respondent -defendant (for short "the defendant"), from dispossessing him from the house in dispute.

(2.) HAVING completed the evidence of the plaintiff, the case was slated for evidence of the defendant. The defendant in order to substantiate his case, filed his affidavit (DW4/A) along with other affidavits of his brothers, besides some other receipts. Counsel for the plaintiff raised certain objections with regard to the admissibility of documents, which were exhibited subject to the objection on the ground of mode of proof.

(3.) AGGRIEVED by the impugned decision of the trial Court, the petitioner -plaintiff preferred the present revision petition, invoking the provisions of Article 227 of the Constitution of India.