MOHINDER ALLAGH Vs. ARUN OBEROI & OTHERS

JUDGEMENT

(1.) The present appeal is directed against an order dated 19.03.2014 passed by the learned trial Court dismissing the complaint filed by the appellant under Sections 420, 467, 468, 471, 427, 406 & 120-B IPC.

(2.) The appellant alongwith his brother namely Harish Chander claimed to be purchaser of plot bearing No.M-14, Industrial Area, Yamuna Nagar vide sale deed dated 07.06.1991 from M/s Jamuna Auto Industries Limited. Respondent Nos.2 & 3 are said to be owner of adjoining factory and running a firm under the name and style of M/s Unique Timber Works. The complainant has given the property i.e. M-14, Industrial Area, Yamuna Nagar for usage to respondent Nos.2 & 3 in respect of which a lease deed for the period from 01.10.1997 to 30.09.2001 was executed later on. Thereafter, respondent Nos.2 & 3 obtained signatures of the appellant on blank papers under the guise of documents for extension of lease, but the same have been used for transfer of the title. On the basis of such transfer, the plot was transferred in the name of respondent No.1 without any notice to the appellant. Thus, the complaint sought to prove the allegations of forgery etc.

(3.) To prove his case, the complainant apart from examining himself as CW-3, examined CW-1 Surinder Kumar Madan, Chief Manager, Indian Overseas Bank; CW-2 Anil Sharma, Assistant Manager, HSIIDC & CW-4 Shamsher Singh Kamboj, Advocate, District Courts Jagadhri.