RASHMI SOLANKI Vs. B.S. SHAM SUNDER

JUDGEMENT

(1.) Both these petitions filed under Article 227 of Constitution of India are directed against the order dated 28.3.2015 and 22.6.2015 passed by the learned Senior Civil Judge & JMFC, Magadi in O.S.55/2015. Several grounds have been urged in these petitions.

(2.) The petitioner in these petitions is the lone defendant in the said suit bearing O.S.55/2015 filed by the respondent herein for the relief of specific performance of contract based on an agreement stated to have been executed by the defendant on 19.6.2013 in his favour.

(3.) Parties will be referred to as plaintiff and defendant as per their ranking before the trial court in O.S.55/2015.