HARJIT SINGH Vs. JASWINDER SINGH

JUDGEMENT

(1.) For convenience, parties herein are addressed as per the recitals before learned trial Court.

(2.) Having suffered concurrent adverse findings by the two Courts below, defendant No.1 is in second appeal before this Court assailing the trial Court judgment and decree dtd. 21/8/2019, as upheld by learned First Appellate Court vide its judgment and decree dtd. 6/8/2022.

(3.) Succinct facts, as noticed by Courts below, are that plaintiff (respondent herein) purchased plot of 5 Marlas through registered sale deed dtd. 4/5/2004. After that plaintiff got sanctioned site plan from Municipal Council, Kharar on 25/9/2005 and constructed a double-storeyed house on the said plot after taking loan from the bank and some more amount was spent by plaintiff. He had paid the said loan along with interest in installments. It was stated that earlier plaintiff, defendant No.1(appellant herein) and their mother all lived together in a rented accommodation at Mohali for several years. However, plaintiff constructed his own house and shifted to the same with their mother and defendant No.1 kept on staying at Mohali in the rented accommodation.