ANEET GOEL Vs. HARJIT SINGH

JUDGEMENT

(1.) By this judgment, RSA-3102-2015 filed by defendant Nos.2-3 and RSA-3394-2015 filed by defendant No.1 in Civil Suit No.571/03.12.2005 shall stand decided. Both these appeals are arising from a common judgment passed by the learned trial Court as well as by the Appellate Court.

(2.) The plaintiffs have filed a suit claiming declaration, possession of the suit property by way of specific performance of the agreement to sell and for grant of decree of permanent injunction.

(3.) Some facts are required to be noticed in brief.