JOGINDER KAUR Vs. JASWANT SINGH

JUDGEMENT

(1.) This revision petition is directed against the order dated 10.8.1996 of the trial court.

(2.) Plaintiff-petitioner filed a suit for permanent injunction against the defendant-respondent restraining him from interfering in her peaceful possession over the suit land. The defendant took up the stand that he is in possession of the suit land. He further averred that the plaintiff-petitioner entered into an agreement dated 21.3 1992 to sell the suit land to him and he is in possession of the land from the date of the agreement. In the replication plaintiff-petitioner specifically and categorically denied the execution of the agreement dated 21.3.1992 and also pleaded that the agreement did not bear her signatures and the alleged agreement is a forged and fabricated document and that the defendant-respondent is not in possession of the suit land.

(3.) On the pleadings of the parties the trial court formed the following issues:-