MAHAVIR ASSOCIATES Vs. ANTHONY JOHN D'SOUZA

JUDGEMENT

(1.) The Appellants, in both these Appeals from Order, have challenged common order dated 11 February 2013, passed in Special Civil Suit No. 577 of 2010 filed by the Appellants for declaration and injunction and Special Civil Suit No. 628 of 2010 filed by the Respondents for a specific performance, declaration and cancellation of the instruments. The order is against the Appellant in both the matters.

(2.) The operative part of the impugned order is as under:

(3.) The relevant prayers of the Appellants in Special Civil Suit No. 577 of 2010 filed in the month of August 2010 read as under: