PIARA SINGH Vs. JAGTAR SINGH

JUDGEMENT

(1.) Defendant-the Appellant seeks setting aside the judgment and decree of the learned Single Judge dated 6.8.1986.

(2.) Plaintiff filed a suit for possession of first and second floor of S.C.F. No. 71, Grain Market, Chandigarh and for recovery of Rs. 14,000/- as means profits and damages for the period 1.7.1973 to 30.6.1976, claiming the amount at an rate of Rs.4G0/- per month,

(3.) The claim of the plaintiff was resisted by the defendants who denied the execution of sale deed in favour of the plaintiff and otherwise also termed it to be void having contravened the provisions of India Stamp Act and also for the reason that the same was executed in contravention of Foreign Exchange Regulation Act (hereinafter to be referred to as 'the Act'), thus, conforming no title upon the plaintiff. Besides it, the defendants took up a plea that the property infact had been sold for a sum of Rs.1,50,000/- whereas only a sum of Rs.75,000/- was paid at the time of registration of sale deed.