BASANT VERMA Vs. SEEMA RAJPUT AND ANOTHER

JUDGEMENT

(1.) Regard being had to the similitude in the controversy involved in the present cases, the miscellaneous appeals were analogously heard and by a common order, they are being disposed of by this Court. Facts of M. A. No.906/2013 are narrated hereunder.

(2.) The present appeal has been filed against order dated 10/04/2013 by which the application preferred under Order XXXIX Rule 1 and 2 R/w Sec.151 of the Code of Civil Procedure, 1908 has been rejected.

(3.) The facts of the case reveal that the present appellant Basant Verma has filed a civil suit for specific performance of contract in respect of house bearing Plot No.60 admeasuring 750 square feet at Vijay Nagar Grih Nirman Samiti Radhaganj.