KHEMA Vs. VALA RAM

JUDGEMENT

(1.) Though the matter has been listed in the 'fresh with stay Category', however, the matter is being heard today itself with the consent of the counsel for both the parties.

(2.) The instant writ petition has been preferred under Article 226 and 227 of the Constitution of India with the following prayers:-

(3.) Brief facts of the case are that the petitioner-plaintiff filed a suit for cancellation of sale deed dtd. 19/8/2013 and Permanent Injunction against respondent-defendant in January 2014 before the learned Additional District Judge No.5, Udaipur wherein it was contended that agricultural land of different khasra numbers was in joint khatedari of petitioner-plaintiff and others. RespondentDefendant made proposal of purchasing 1/5th share of the petitioner-plaintiff from the land in question by oral conversation and thereafter decided to get registration of the same and the total consideration amount decided was Rupees 2,50,000/- to be paid to the petitioner-plaintiff.