LAWS(GJH)-2022-1-1450

JAGJITSINGH BHAGSINGH ARORA Vs. VIBHABEN RAJPAL TYAGI

Decided On January 31, 2022
JAGJITSINGH BHAGSINGH ARORA Appellant
V/S
VIBHABEN RAJPAL TYAGI Respondents

JUDGEMENT

(1.) The First Appeal No.3579 of 2017 is filed at the instance of the appellant - original plaintiff of the Regular Civil Suit No.217 of 2014 (Old H. R. P. Suit No.352 of 2017) and the First Appeal No.910 of 2017 is also filed at the instance of the appellant - original defendant No.1 of the Special Civil Suit No.807 of 2012.

(2.) The facts giving rise to the present appeals may be summarized as under (as stated by the plaintiff) :-

(3.) Both the suits i.e. Regular Civil Suit No.217 of 2014 and Special Civil Suit No.807 of 2012 came to be consolidated.