VEENA TULI Vs. RAM SNEHI

JUDGEMENT

(1.) This Regular Second Appeal is directed against judgment and decree dated 11.02.2014 passed by the Court of Additional District Judge, Chandigarh whereby the judgment and decree dated 22.11.2010 passed by Additional Civil Judge (Sr. Divn.), Chandigarh was reversed in Civil Suit No.1 i.e. Civil Suit No.30 of 2006, titled as Smt. Veena Tuli Vs. Ram Snehi (Thekedar) and the appeal filed against Civil Suit No.2 i.e. Civil Suit No.502 of 2008, titled as Ram Snehi Vs. Smt. Veena Tuli was dismissed.

(2.) For convenience sake, hereinafter, reference to the parties is being made as per their status in the Civil Suit.

(3.) The detailed facts are already recapitulated in the judgments of the courts below and are not required to be reproduced. In brief, the facts relevant for disposal of this second appeal are to the effect that two separate Civil Suits were filed by the parties. The first Civil Suit No.30 of 2006 titled as Smt. Veena Tuli Vs. Ram Snehi (Thekedar) was filed for specific performance of agreement of sale dated 28.01.2005 and for permanent injunction restraining the defendant from alienating the house bearing khasra No.73/55 in New Darshani Bagh, Mani Majra to any other person except the plaintiff and for restraining the defendant from interfering in the peaceful possession of plaintiff in two rooms set on first floor.