(1.) The captioned appeals revolve around a similar controversy and, therefore, are being decided by this common order. For the sake of convenience, the facts are extracted from RSA No. 82/2022.
(2.) The appeal has arisen out of the impugned judgment dtd. 25/5/2022 and decree dtd. 26/5/2022 passed by the Court of learned Additional District Judge-8, (Central District), Tis Hazari Courts, Delhi in RCA No.14/2017, whereby, the suit has been decreed while setting aside the judgment and decree dtd. 30/11/2016 passed by the Court of learned Civil Judge-10, Tis Hazari Courts, Delhi in Suit no.161/2005, dismissing the suit of the respondent/plaintiff seeking declaration and cancellation of the sale deed dtd. 10/6/2002 as null and void.
(3.) The contesting respondents i.e. Tarjit Singh and Dr. Jagjit Singh are claiming through their predecessor-in-interest namely, Shanti Devi and S. Sharam Singh, who were the owners of property bearing no.5/8, W.E.A., Karol Bagh, New Delhi (hereinafter referred as ,,suit property).
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