DILBAG SINGH Vs. VIDYA

JUDGEMENT

(1.) This is defendant's regular second appeal against the concurrent findings of fact arrived at by the Courts below while decreeing plaintiffs suit for possession of house measuring 90 sq. yards. The appellant is son of respondent No.1 and brother of respondent No.2. Originally, the suit property belongs to Sh. Ajit Singh. The plaintiffs are widow and daughter of Sh. Ajit Singh. Sh. Ajit Singh during his lifetime transferred the property vide registered sale deed dtd. 5/5/1997 in favour of widow and a daughter. The defendant is son of Sh. Ajit Singh. Admittedly, the sale deed is in favour of widow and the daughter (plaintiffs) of Sh Ajit Singh. The plaintiffs filed the suit claiming decree of possession being owner of property by virtue of sale deed dtd. 5/5/1997. The defendant contested the suit on the strength of alleged transfer deed dtd. 1/1/2009. He also claimed that the sale deed executed by his father in favour of his mother and sister is forged. Both the Courts below have decreed the suit. The defendant-appellant failed to lead any cogent evidence to prove that the sale deed dtd. 5/5/1997 was the result of forgery or impersonation.

(2.) This Bench has heard the learned counsel representing the appellant at length and with his able assistance perused the paperbook.

(3.) Learned counsel for the appellant has made the following submissions:-