KENDRA UPADHYAYA SANGHA Vs. MUNIYAMMA

JUDGEMENT

(1.) THESE appeals are directed against the judgments and decrees in O. S. Nos. 798, 795, 1069, 796 and 797 of 1996, wherein, while the plaintiff is common, the defendants are different. The issues that were framed for determination by the Trial Court in all the suits are common as the pleadings indicate that the relationship between the parties are almost identical. The judgments which were rendered on 24-8-1998 in all the suits are almost identical. The submissions made by the learned Counsels appearing for the appellant and the respondents are common to all the appeals and accordingly, we are disposing of these appeals by this common judgment.

(2.) THE plaintiff had brought the suit for specific performance praying for directions to the defendants to execute the sale deed to be registered by them in their favour in respect of the suit schedule properties and the suits having been dismissed are in appeal before us.

(3.) THE pleadings in all the suits insofar as the plaintiff is concerned is almost identical and the defence taken by the defendants is also similar.