ROOP SINGH Vs. MEHAR SINGH AND ORS.

JUDGEMENT

(1.) THIS appeal is directed against the judgment, decree dated 29.9.2010, passed by the learned Additional District Judge, Mandi in Civil Appeal No. 102/2006 affirming the judgment, decree dated 6.11.2006, passed by learned Civil Judge(Junior Division), Chachiot at Gohar in Civil Suit No. 10 of 2005.

(2.) IT has been contended by learned Counsel for the Appellant that the Appellant had purchased the suit land on 2.12.1965 for a consideration of Rs.550/ - and a writing Ext.PW -2/A to this effect was also executed. In view of purchase of the suit land by the Appellant vide writing Ext.PW -2/A, the Appellant has become owner of the suit land. The two Courts below have erred in not relying Ext.PW -2/A for establishing the title of Appellant over suit land. It has been submitted that when writing Ext.PW -2/A was executed, the oral sale was permissible.