SHRI VARINDER SAHNI Vs. PRATAP K. KAULA

JUDGEMENT

(1.) PRESENT application has been filed by defendant Nos. 5 and 6 under Section 151 CPC praying for dismissal of the plaintiff's suit in view of the order dated 26th April, 2012 passed by a Division Bench of this Court in RFA(OS) 8/2008.

(2.) IN the present application, it is stated that applicants being defendants No.5 and 6 had filed a suit for specific performance for Agreement to Sell dated 30th September, 1986 against defendants No.1 to 4 in suit being CS(OS) 2630/1994 and the plaintiff herein with respect to the suit property.

(3.) A learned Single Judge of this Court vide judgment and order dated 20th December, 2007 decreed the applicants suit being CS(OS) 2630/1994 in favour of the applicants and against the defendants No.1 to 4 and the plaintiff herein.