RAMESH KUMAR Vs. SURJIT SINGH AND ANOTHER

JUDGEMENT

(1.) Documents Annexures A-1 and A-2 i.e. compromise deed and site plan respectively filed along with CM-7689-C-2014 in RSA- 2478-2006 are taken on record.

(2.) This order shall dispose of two Regular Second Appeal Nos. 2478 and 2836-2006. RSA-2478-2006, arises from Civil Suit No. 199 of 1994 titled (Surjit Singh Vs. Ramesh Kumar and another) and RSA- 2836-2006 from Civil Suit No. 381 of 2002 (Ramesh Kumar Vs. Surjit Singh and others). For brevity, the facts are being extracted from RSA- 2478-2006.

(3.) Civil Suit No. 199 of 1994 titled (Surjit Singh Vs. Ramesh Kumar and Sita Devi) was filed by plaintiff-respondent No. 1 on 28.2.1994 against Ramesh Kumar appellant herein and Sita Devidefendant- respondent No. 2 seeking permanent injunction for restraining the defendants from interfering in the actual physical possession of plaintiff-respondent No. 1 over the property in question. The entire property in the said suit is marked by letters HBCIG in the site plan Ex. C-2 (Annexure A-1) now relied upon by both the parties.