DHARAMPAL Vs. AMAR CHAND

JUDGEMENT

(1.) The defendant-appellant has directed the appeal against the judgment and decree dated 10.03.2011 passed by Shri Satish Ahalawat, Additional District Judge-II, Bhiwani, vide which appeal preferred by defendant-appellant against the judgment and decree dated 16.03.2010 passed by Shri Rajesh Kumar Bhankar, Additional Civil Judge (Senior Division),Bhiwani, was dismissed.

(2.) Briefly stated, Amar Chand-plaintiff filed a suit for declaration to the effect that he is owner in possession of 15 Kanals 6 Marlas of land, as described in head note of the plaint.

(3.) Mortgage deed dated 16.08.2005 regarding the above said land in favour of Dharampal-defendant No.1 is wrong, against law and facts, null and void and is result of fraud and misrepresentation.