MOHAN LAL Vs. GOPAL SWAMI

JUDGEMENT

(1.) THIS Civil 2nd Appeal has been preferred against the judgment and decree dated: 17 -05 -2001 passed by the learned Additional District Judge, Reasi in File No. 5/Appeal upholding the judgment and decree dated: 28 -02 -1994 passed by the Sub -Judge (Chief Judicial Magistrate) Udhampur whereby suit of the plaintiff for declaration that respondent -1 has manipulated the agreement and not executed by the appellant has been dismissed. Upon pleadings of the parties following four issues were framed by the trial court vide its order dated: 16 -12 -1989: - 1. Whether the agreement to sell dated: 25 -10 -1988 executed by plaintiff in favour of defendant No. 1 has been obtained by force and by playing fraud? O.P.P.

(2.) WHETHER the plaintiff executed an affidavit attested by the Notary for handing over the possession of the suit shop to defendant No. 1? O.P.P.

(3.) WHETHER the plaintiff is entitled to get the rent from defendant No. 2? O.P.P.