DEEP RAM Vs. SHAKUNTLA DEVI AND OTHERS

JUDGEMENT

(1.) Since, common question of facts and law arise for determination in both these appeals, therefore, they are taken up together for consideration and are being disposed of by a common judgment.

(2.) Defendant No.1 is the appellant, who after having lost before both the learned Courts below, has filed the instant appeals. The parties hereinafter shall be referred to as the plaintiffs and defendants .

(3.) The plaintiffs filed a suit for declaration to the effect that the sale deed bearing registration No.627 dated 07.09.2005, registered in the Office of Sub Registrar, Kasauli, pertaining to the land comprised in Khata-Khatauni No. 47/86, Khasra No. 247/8, measuring 4 bighas, situated at Mauza Shiloda Khurd, Pargana Bhaget, Tehsil Kasauli, District Solan, H.P. (hereinafter to be referred as the suit land) is a fabricated document and has been executed by way of misrepresentation, fraud and coercion.