TARA GULECHA Vs. IDEA HOUSING CORPORATION

JUDGEMENT

(1.) The above appeals have been filed to set aside common order and decretal orders dated 14.2.2018 in O.A Nos.1030 and 1031 of 2016 and to allow the above appeal as prayed for.

(2.) The appellants herein are owners of several parcels of land and have executed Power of Attorney dated 19.6.2004 in favour of Mr.Alok Kumar Gulechha and Mr.S.JaiKumar (Donees).

(3.) The power of attorney has been given to these two Donees in their individual capacity. Incidentally, Mr.Alok Kumar Gulechha is the husband of the first appellant herein and the partner of second respondent herein.