SURJEET SINGH Vs. SHEIKH BEHZAD KHALID

JUDGEMENT

(1.) The respondent No.1 herein, plaintiff before the trial court, filed a suit with the averments that the petitioner herein and the respondent No.2 had friendly relations with each other and are dealers. The plaintiff paid Rs.22.00 lacs to the defendant No.2 who is also partner of defendant No.1. The defendants in pursuance to the payment made handed over vehicle (Fortuner) bearing registration No. DL8CZ-6778 to the plaintiff which remained with the plaintiff till 1/9/2022 when the defendants tried to take away the vehicle from the parking slot at Mughal Darbar, Residency Road, Srinagar but failed in their attempt. The plaintiff also relied upon a receipt while advancing his case before the trial court.

(2.) The respondent No.1/plaintiff having failed to get the vehicle transferred in his name filed the suit seeking transfer of the same from the defendants and also restraining the defendants from interfering with the possession of the vehicle.

(3.) The petitioner herein did not file written statement and instead filed an application for vacation of interim directions passed in the suit.