S.C. MATHUR Vs. JITIN NIKHANJ

JUDGEMENT

(1.) - All these cases are being taken up together as these challenge to the same order dated 01.04.2016 of the Trial Judge rendered in two different p2s.

(2.) Having heard learned counsels of either party, it transpires that an Original Suit No.117 of 2010 was pending adjudication, wherein the plaintiff Mr. Jitin Nikhanj sought the relief, inter alia, for cancellation of the Sale Deed dated 26.06.2006/registered on 01.08.2006, executed by Mr. Anil Srivastava (respondent no.2) in favour of Mr. S.C. Mathur (defendant no.1).

(3.) The counter claim was also filed by Mr. Anil Srivastava seeking cancellation of Sale Deed dated 07.03.2000, executed by Mr. Sarvjeet Singh Nikhanj (father) in favour of Mr. Jitin Nikhanj (own son).