NARENDRA KUMAR Vs. RAJESH CHAUDHARY

JUDGEMENT

(1.) The captioned appeals are directed against a common judgment and decree dtd. 5/12/2022 passed by the learned Trial Court in three civil suits concerning the same property [C-125, Greater Kailash-I, New Delhi].

(2.) Two of the suits [Suit No. 7262/2016 and Suit No. 10272/2016] were filed by Mr. Rajesh Chaudhary ["Rajesh"], who is arrayed as respondent No. 1 in these appeals. In the first suit, the defendants were Mrs. Roma Singh ["Roma"], wife of late Col. Ranbir Singh ["Ranbir"], and her two sons namely, Mr. Gaurav Singh and Mr. Sorabh Singh. Rajesh sought a declaration that a purported agreement to sell and power of attorney executed by him in favour of Ranbir were forged and fabricated and a declaration that he is the rightful owner of the suit property. In the second suit, Mr. Narender Kumar ["Narender"] was a defendant in addition to Roma and her two sons. Rajesh sought a declaration that a sale deed dtd. 19/11/2004 executed by Roma and her sons in favour of Narender was null and void.

(3.) The third suit [Suit No. 8708/2016] was filed by Narender against Rajesh for declaration that Narender is the exclusive and absolute owner of the suit property and for a decree of possession and other consequential reliefs.