KARAM SINGH Vs. JOGINDER SINGH

JUDGEMENT

(1.) The plaintiff-appellant is in the Regular Second Appeal against the judgment passed by the learned First Appellate Court reversing the judgment of the trial Court.

(2.) In the considered view of this Court, the question which requires consideration is "whether it is incumbent on the vendee to examine the Handwriting and Finger Print Expert in case attesting witnesses of the registered sale deed have not been examined?"

(3.) The plaintiff filed a suit for possession of land measuring 24 kanals claiming that he is owner and has come to know from the revenue official that the entry of the land has been mutated in favour of the defendant.