PARAMJEET KAUR Vs. SARJEET KAUR

JUDGEMENT

(1.) This writ petition has been preferred claiming the following reliefs:

(2.) Brief facts of the case, as placed before this Court by learned counsel for the petitioner, that the respondent instituted a suit for cancellation of gift deed dtd. 17/8/2009 pertaining to certain land, against the petitioner, before learned District Judge, Sri Ganganagar. The petitioner filed a written statement to the said suit; whereupon the learned Court below framed certain issues and proceeded with the trial.

(3.) Learned counsel for the petitioner submitted that the Sub- Registrar, Chunavad is the relevant and independent witness to prove the issue regarding the execution of gift deed in question, and the respondent has also admitted the fact of execution of the gift deed in question before the Sub-Registrar, Chunavad.