CHET RAM MAURYA Vs. BHUSHAN KUMAR

JUDGEMENT

(1.) CM No.11183/2006 (u/O 5 R.20 CPC) Defendant no.1 is appearing. This application has become infructuous; it is dismissed. This appeal has impugned the judgment and decree dated 08.02.2005 which had reversed the finding of the Trial Judge dated 19.07.2004. By the judgment and decree dated 19.07.2004, the suit of the plaintiff Chet Ram Maurya for possession and permanent injunction had been decreed in his favour. The impugned judgment had set-aside the said findings; the suit of the plaintiff stood dismissed.

(2.) THE factual matrix is as follows:

(3.) WHETHER deft. No. 2 has paid Rs.1,00,000/- (one lakh) as security sale consideration/Pagri to the plaintiff. If so, its effect? OPD-2