G BHANUMATHI Vs. RATAN KAWAR

JUDGEMENT

(1.) SINCE the parties are same in both the suits and the reliefs sought for are in respect of the same property, common judgment is pronounced.

(2.) SUIT in C.S.No.443 of 1996 is filed for a declaration that the plaintiff is the absolute owner of the suit property and for directions to the defendant to hand over vacant possession of the property, to hand over all the documents of title relating to the property including the original of the settlement deed dt.30.1.1952 and to pay a sum of Rs.5,000 per month as damages/mesne profits from the date of plaint till the date of handing over of vacant possession.

(3.) THE averments in the plaint in Tr. C.S.No. 187 of 1998 are as follows: