BIMLA KHERA MEMORIAL SAMITI Vs. MANOJ KUMAR

JUDGEMENT

(1.) This is plaintiff's appeal against the judgment and decree dtd. 1/12/2018, vide which the judgment and decree dtd. 13/10/2015 passed by the Court of Civil Judge (Jr. Divn.), Narnaul, decreeing the suit of the plaintiff, was set aside and the suit of the plaintiff for declaration and consequential relief of permanent injunction was dismissed.

(2.) For the sake of convenience and clarity, parties shall be referred to as per their original status.

(3.) The plaintiff (Late Bimla Khera Memorial Samiti) instituted a suit for declaration that the mortgage deeds dtd. 20/7/2006 and 19/8/2008 executed by defendant No.1 (Manoj Kumar) in favour of defendant No.2 (Punjab National Bank) for a total consideration of Rs.5.00 lakhs were null and void. Consequential relief of permanent injunction restraining defendant No.1 from alienating the suit land was also sought.