SHRI PANJKU Vs. SHRI AMIN CHAND ETC.

JUDGEMENT

(1.) This appeal is directed against the judgment of a learned single Judge of this Court passed in a Regular Second Appeal No. 339 of 1967 affirming the judgment and decree of the lower Appellate Court.

(2.) The undisputed facts, which are relevant to the questions in controversy, lie in a short compass.

(3.) On the 28th of March, 1960, Respondent Prabha executed a registered sale -deed in favour of the Appellant in respect of about 8 Bighas of land situate in village Batyal for a consideration of Rs. 1,500. On the same date, Smt. Gurju mother of the Appellant executed another sale -deed transferring 18 Bighas of land in village Gharbasra in favour of Prabha for a consideration of Rs. 4,500. Prabha resides in village Gharbasra and Batyal is the residential village of the Appellant. The scribe and the marginal witnesses of the two sale -deeds are common. Parties are in possession of the land transferred to them under the respective sale -deeds.