HARIHAR TIWARI Vs. KSHETRIYA SRI GANDHI ASHRAM

JUDGEMENT

(1.) Heard learned counsel for the defendant-appellant, who is plaintiff-appellant in the connected Second Appeal No. 92 of 2020 and Sri Digvijay Singh, learned counsel appearing for the plaintiff-respondent in the present appeal, who is defendant-respondent in the connected Second Appeal No. 92 of 2020.

(2.) Since, same premises in question is involved in Original Suit No. 114 of 2017 (Computer No. 101 of 2017) as well as in the Original Suit No. 9 of 2017 (Computer No. 102 of 2017) between the same parties, the same are being connected and are being decided by a common judgment.

(3.) Second Appeal No. 94 of 2020 has been filed for setting aside the judgment and order dated 16.10.2019 (decree dated 22.10.2019) passed by the Additional District and Session Judge, Court No. 1, Moradabad in Civil Appeal No. 30 of 2019 (Harihar Tiwari vs. Kshetriya Sri Gandhi Ashram) as well as order dated 3.4.2019 passed by the Additional J.S.C.C. / Additional Civil Judge (Senior Division) in O.S. No. 114 of 2017 (Kshetriya Sri Gandhi Ashram vs. Harihar Tiwari).