LAWS(ALL)-2025-9-131

RAJESH CHHABRA Vs. RADHEY LAL JESWANI

Decided On September 16, 2025
Rajesh Chhabra Appellant
V/S
Radhey Lal Jeswani Respondents

JUDGEMENT

(1.) First Appeal No. 60 of 2011 has been filed by the plaintiff - appellant against judgment and decree dtd. 9/12/2010 passed by the court of Sri. Rajat Singh Jain, Additional District Judge/Special Judge (EC Act), Jhansi in O.S. No. 129 of 2005 Rajesh Chhabra v. Radhey Lal Jeswani and others, whereby the plaintiffs suit for the relief of declaration, for declaring void agreement to sell dtd. 20/4/2005, executed by defendant Nos. 2 and 3, in favour of defendant No. 1, regarding bungalow No. 329, Jhokan Bagh, Jhansi and suit for the relief of permanent injunction, for restraining the defendants from demolishing, alienating, transferring, altering the above bungalow, has been rejected.

(2.) First appeal No. 70 of 2011 has been filed by the plaintiff - appellant against judgment and decree dtd. 9/12/2010 passed by the court of Sri. Rajat Singh Jain, Additional District Judge/Special Judge (EC Act), Jhansi in O.S. No. 365 of 2006 Rajesh Chhabra v. Radhey Lal Jeswani and others, whereby the plaintiffs suit for the relief of declaration, for declaring void registered sale-deeds dtd. 15/5/2006 registered on 20/7/2006, executed by Smt.Savita Chhabra and Rishav Chhabra, in favour of defendant Nos. 1, 2, 3, 4 and 5, regarding bungalow No. 329, new No. 1358, Jhokan Bagh, Jhansi and suit for the relief of permanent injunction, for restraining the defendants from interfering, demolishing, alienating, transferring, altering the above bungalow, has been rejected.

(3.) Both the original suit Nos. 129 of 2005 and 365 of 2006 were consolidated by the trial court, and decided by the common judgment and decree dtd. 9/12/2010, aggrieved against which, the plaintiff - appellant has filed the above two appeals, which have been tagged and heard together and are being disposed by this common judgment.