YASHPAL Vs. SUBE RAM

JUDGEMENT

(1.) The Original Suit (O.S. No.227 of 2007) was filed by the original plaintiff - Late Sube Ram for cancellation of sale deed dtd. 28/5/2007 and for perpetual injunction. While dismissing the said suit, the learned Trial Court had directed the appellants -defendants to pay Rs.1,00,000.00 along with an interest at the rate of 9% per annum. A Civil Appeal (Civil Appeal No.69 of 2016) was filed by the original plaintiff against the dismissal of the original suit, whereas, a Civil Appeal (Civil Appeal No.04 of 2017) was filed by the appellants -defendants challenging the judgment and decree by which the learned Trial Court had directed the defendants to pay Rs.1,00,000.00 along with an interest at the rate of 9% per annum. The Civil Appeal (Civil Appeal No.69 of 2016) has been allowed vide judgment and decree dtd. 23/7/2019, passed by learned Additional District Judge, Laksar, District Haridwar and decreed the Original Suit, filed by the plaintiff for cancellation of sale deed dtd. 28/5/2007 and for grant of permanent injunction, whereas, the Civil Appeal No.04 of 2017 has been dismissed.

(2.) The Second Appeal (No.165 of 2019) has been filed against the dismissal of the Civil Appeal No. 04 of 2017.

(3.) The Second Appeal (No.74 of 2024) has been filed challenging the judgment and decree passed in Civil Appeal (No.69 of 2016).