VEENA SINGH Vs. MANKAMESHWAR DEVLOPERS (P) LIMITED

JUDGEMENT

(1.) Heard Shri J.N.Mathur, learned Senior Advocate assisted by Shri Mohd.Altaf Mansoor and Shri Piyush Kumar Agarwal, learned counsels for the appellant and Shri Pritish Kumar, learned counsel for the respondent No.1.

(2.) Second Appeals No.12 of 2025 and 20 of 2025 have been filed praying for setting aside the judgment and decree dtd. 29/3/2014 passed by the learned Additional Civil Judge (Senior Division), Court No.22, Lucknow dismissing the suit for permanent injunction and declaration and decreeing the defendants' counter claim for mandatory injunction, arrears and damages in Regular Suit No.1270 of 2009 In Re Jaya Prasad Singh & Anr vs M/S Mankameshwar Developers (P) Ltd & Ors as well as judgment and decree dtd. 5/10/2024 passed by learned Additional District Judge, Lucknow dismissing the appellants Appeal No.110 of 2014 and 109 of 2014 In Re Jaya Prasad Singh and Anr vs M/s Mankameshwar Developer (P) Ltd & Ors.

(3.) It has been contended that the issue involved in both the second appeals is same. For the sake of convenience, the facts of the Second Appeal No.12 of 2025 are being taken up.