SUDHIR KUMAR Vs. OMWATI

JUDGEMENT

(1.) This second appeal is directed against the order dtd. 21/7/2018 passed by District Judge, Meerut, whereby Civil Appeal No. 155 of 2018 filed by the present appellants against the judgment and order dtd. 11/5/2018 of learned Additional Civil Judge, Senior Division, Court no. 6, Meerut passed in Miscellaneous Case No. 52 of 2005 under Order 21, Rule 97 CPC has been dismissed.

(2.) Heard learned counsel for the appellants and learned counsel for caveator/respondents on the point of admission and perused the record.

(3.) The facts giving rise to the dispute between the parties are that the decree holder Omwati (respondent no. 1 in this appeal) had filed Original Suit No. 780 of 1991, for the relief of specific performance of contract entered into between her and Ranjeet Singh, (respondent no.2 in this appeal) on 3/8/1981. Later on, she impleaded one Anant Ram also, in the Original Suit, who was earlier the tenant of Ranjeet Singh and to whom later on, Ranjeet Singh had sold the disputed property (Respondent nos. 3 to 7 in this appeal are legal heirs of Anant Ram).