SUKHDEV SINGH MAJITHIYA Vs. BHAVNESH KUMAR JINDAL

JUDGEMENT

(1.) These five connected writ petitions arise out of common order dtd. 1/5/2024 passed by Civil Judge (Senior Division), Gorakhpur allowing Misc. Case Nos.292 of 2023, 293 of 2023, 294 of 2023, 295 of 2023 and 296 of 2023 arising out of Original Suit Nos. 316 of 1988, 318 of 1988, 323 of 1988, 324 of 1988 and 325 of 1988, directing for registration of decree dtd. 30/5/1988 and 12/8/1988 under Sec. 17(1) of Registration Act, 1908 (hereinafter called as "Act of 1908").

(2.) The facts, giving rise to these writ petitions, are that one Bharat Bhushan Jindal filed Original Suit No.316 of 1988 against Sardar Daleep Singh, Surjeet Singh and Bramh Gyan Singh claiming relief of declaration in respect of Plot No.51M measuring 3.15 acres and also sought a decree of permanent prohibitory injunction restraining defendants from interfering in his peaceful possession.

(3.) Similarly, Bhavnesh Kumar Jindal instituted Original Suit No.318 of 1988 for the same relief against Sardar Daleep Singh, Surjeet Singh and Bramh Gyan Singh. Suit No.323 of 1988 was instituted by Vinod Kumar Jindal against the aforesaid three defendants for the same relief.