INDERJEET SHARMA Vs. NARESH KANTA SHARMA

JUDGEMENT

(1.) Vide this judgment, I shall be disposing of one appeal bearing RSA No.3644 of 2008 and a revision petition i.e. CR No.2130 of 2015 as both are connected. Counsel for the parties are also agreed that both the cases can be conveniently disposed of by a common judgment.

(2.) It was claimed by the plaintiff that her mother gave the amount for purchase of the plot i.e. Rs.80,000.00 through a draft with the understanding that the plot shall be purchased in the name of plaintiff. However, defendant No.1-appellant purchased the plot in his own name. It has further been alleged that mother of plaintiff-respondent also paid an amount for construction of the building but now the defendant is denying the ownership of the plaintiff.

(3.) The defendant contested the suit, claimed that the plot in question was purchased by him from the amount he received from sale of other property in the year 1991. He further claimed that the amount of Rs.80,000.00 and other amounts were paid to him by the mother of the plaintiff as the same was given as repayment of loan by defendant No.1 to the mother of the plaintiff.