RAKESH SAKSERIA Vs. SMT. KUMUD & OTHERS

JUDGEMENT

(1.) - There is delay of 15 days in filing this revision. Having perused the delay condonation application (CLMA 3864/2016) and considering the reasons furnished therein, I allow this application and condone the delay.

(2.) Having heard learned Counsel of either parties, the facts, as have emerged out, reveal that Original Suit No. 46/2011, launched by Smt. Kumud and Smt. Kusum Lata Goel against Rakesh Sakseria (revisionist herein), was pending adjudication. Defendant no. 1 Mahant Govind Das was also a party because he was the vendor of the property, in question, which was purchased by these two ladies under the four sale deeds executed on 19.11.2006 and 21.11.2006.

(3.) The relief sought in such suit was a declarity decree pertaining to such property which was the subject matter of the sale deeds nay the direction of injunction against Mr. Rakesh Sakseria.