GURNAM KAUR Vs. CHARANJIT KAUR AND ANR.

JUDGEMENT

(1.) THIS order shall dispose of RSA Nos. 760 & 761 of 2008 both titled Gurnam Kaur v. Charanjit Kaur and Anr. as common question of law and facts are involved in both these appeals.

(2.) FOR the sake of brevity the facts are being taken from RSA No. 760 of 2008.

(3.) THE plaintiff brought a suit on the pleadings that Surinder Syal son of Om Parkash Syal resident of Jalandhar was transferee of the property in dispute vide registered sale deed dated 11.2.1993, for a sale consideration of Rs. 30,000/ -. The property was sold to the plaintiff/appellant through his attorney vide registered sale deed dated 6.7.1995 for a sale consideration of Rs. 1,32,000/ - and the plaintiff raised construction marked ABCD as shown in red in the site plan. STD connection was also taken, wherein defendant No. 1 was employed as telephone operator by the husband of the plaintiff. Defendant/respondent and his brother i.e. defendants No. 2 ands 3 used to assist her in the said Booth. Telephone booth was said to be on the back of property No. 801 whereas the remaining portion remained in possession of the plaintiff.