RAMESH KUMAR BANSAL Vs. RAJESH KUMAR

JUDGEMENT

(1.) Civil Revision No.6573 and 6890 of 2018, arising from the identical orders passed by the trial Court in two connected suits shall sand disposed of.

(2.) The plaintiff has filed two suits for grant of decree of possession by way of specific performance of the agreement to sell. The plaintiff and defendant in both the suits are common. Immediately after filing of the suits, two applications filed for permission to amend the suit, particularly when no notice of the suits had been served on the defendant, have been dismissed by the trial Court. The amendment sought to be incorporated reads as under:-

(3.) Keeping in view the aforesaid facts, both the revisions petition are allowed and the order under challenge is set aside. All the pending miscellaneous applications, if any, are also disposed of.