SAVITRI DEVI Vs. PREM KUMARI

JUDGEMENT

(1.) Heard the counsel for the appellants.

(2.) The appellants were defendants in a civil suit before the trial court filed by the respondent. The civil suit was decreed. Appeal filed by the appellants was dismissed and this is a second appeal by the defendants before this court. The case of the respondent is that the suit property was permitted to be used by defendant Sukhbir Singh and when she asked Sukhbir Singh to vacate the house, he refused to do so. According to the respondent, Sukhbir Singh had refused to deliver possession on the pretext that he purchased the house for a consideration of Rs. 20,000/- from the respondents. It is contention of the respondent that she never executed an agreement to sell for Rs. 20,000/-.

(3.) In the written statement, which was read over to me, Sukhbir Singh and not taken up any contention that he is the owner of the suit property, it seems that the trend of Sukhbir Singh was to deny the ownership of the respondent.