(1.) THE aforementioned two civil revision petitions filed by the defendant, petitioner herein in both the revision petitions, are directed against orders dated 23.8.2012 of the lower court in two civil suits No.252 and 253 of 2005 whereby applications under Order VI Rule 17 CPC filed by the plaintiffs, respondents herein, were allowed.
(2.) AS the matter in issue involved in both the petitions is the same, therefore, the same are being taken up together for adjudication. However, for convenience and clarity, facts have been taken from CR No.6648 of 2012.
(3.) A suit titled "Jagpal Singh and others Versus Ujjagar Singh" for specific performance of oral agreement of sale arrived at between the parties which later was acknowledged, confirmed and reduced into writing in the form of sale deed dated 25.5.2005 executed by the petitioner -defendant in favour of the respondents -plaintiffs qua the suit land, and for permanent as also mandatory injunction, is pending adjudication before the lower court.
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