MADHU SUDAN Vs. ASHWANI KUMAR LOVE

JUDGEMENT

(1.) By way of the instant judgment, two regular second appeals titled above shall stand decided. Though, both appeals arise out of separate suits, the property in dispute and parties to the lis are same. Therefore, the common judgment.

(2.) One Late Sh. Diwan Chand had two sons namely Ashwani Kumar Love and Madhu Sudan. The dispute revolves around house No.2341, Sector 7-A, Housing Board Colony, Faridabad (hereinafter referred to as 'the disputed house'). Both brothers are engaged in the current litigation apart from two other persons namely Satya Prakash and Balraj Singh who are subsequent purchasers of the disputed house.

(3.) Since the parties to the lis and the disputed house are the same, the facts are being taken from Civil Suit No.236 dtd. 23/10/2013/16/9/2017, titled as 'Ashwani Kumar and others Versus Madhu Sudan' though essential facts from the other suit shall also be referred.