SOHANVEER Vs. CHAMAN LAL KAPOOR

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the records.

(2.) It is admitted case of the parties that the appellant Sohanveer had permitted appellant to reside over disputed property. When the respondent gave a notice of eviction to appellant, then appellant had instituted original suit no. 439/ 2006 (Sohanveer v. Chaman Lal Kapoor & Anr.) against the respondent for the relief of permanent injunction restraining him to evict from the disputed property. It is also admitted that the respondents had filed original suit no. 754/2006 (Chaman Lal Kapoor v. Sohanveer) against appellant for his eviction from disputed property. Thereafter the appellant had instituted another original suit number 20/2007 (Sohanveer v. Chaman Lal Kapoor & Anr.) for the relief of specific performance of alleged oral contract allegedly entered between the parties for the sale of disputed property.

(3.) These three suits no. 439/2006, no. 754/2006 and no. 20/2007 were consolidated, and were decided by a common judgment dated 23.10.2013 of Additional Civil Judge, (Sr. Div.), Court number 6, Meerut. By this judgment original suit number 429/2006 and original suit no. 20/2007 were dismissed, whereas original suit no. 754/2006 (Chaman Lal Kapoor v. Sohanveer) for eviction of appellant was decreed.