SONI DEVI Vs. VIRENDER SINGH

JUDGEMENT

(1.) The matter has been taken up through video-conferencing on account of outbreak of pandemic COVID-19.

(2.) The above detailed three regular appeals though by different sets of appellants then defendants are out of common judgment dtd. 27/9/2018 of the learned Additional District Judge, Rohtak, who were common parties to the initial suit for specific performance and possession filed by the then plaintiff Virender Singh, now respondent and having been decreed by the Court of learned Additional Civil Judge, Senior Division, Rohtak vide judgment and decree dtd. 29/11/2011. The order has been upheld by the learned first Appellate Court.

(3.) Thus, being between the same parties wherein common interests are involved and having common question of law and facts involved are being taken up and disposed off together.