MOHAMMAD NISSAR Vs. GOLD COINS HOTELS AND RESORTS LIMITED FORMERLY KNOWN AS CHA HOTELS LIMITED RESIDENCY ROAD

JUDGEMENT

(1.) In all these three appeals, the respondents are the same whereas the appellants are different. As a common compromise petition is filed in all these three cases, they are taken up together for consideration by this Court.

(2.) O.S. No. 6664 of 2004 is filed by Gold Coins Hotels and Resorts Limited against Sri Mohammed Nissar, Sri L. Chaturbhuj and Smt. C. Maya for the relief of ejectment in respect of the property, which is the subject-matter of the suit. O.S. No. 7199 and 7200 of 2003 are filed by the very same Gold Coins Hotels and Resorts Limited against Sri Mohammed Nissar, Sri. L. Chaturbhuj, Smt. Abida Mahid, and Smt. C. Maya for ejectment in respect of the properties, which are the subject-matters of the suits.

(3.) All the parties and their respective Counsel in these appeals are present before the Court. A common compromise petition under Order 23, Rule 3 of the Code of the Civil Procedure, 1908 is filed which is duly signed by all the parties and their respective Counsel. The parties, who are present before the Court, admit the execution of the compromise petition. We have gone through the terms of the compromise petition. It is lawful. The compromise petition reads as under.