JAGJIT SINGH Vs. GURDEEP KAUR AND ORS.

JUDGEMENT

(1.) BY this common order, CR No. 3374 of 2013 and CR No. 3381 of 2013 are being disposed of as there are similar questions of facts and law involved in both these petitions.

(2.) IN CR No. 3374 of 2013, petitioner and respondents No. 10 to 15 filed a suit for possession by way of specific performance of agreement to sell dated 26.10.1990 for directing defendant No. 1 -Joginder Singh (since deceased) to execute the sale deed in respect of 8 kanals 01 marla 06 Sarsahi of the land being 161/5823 share of the land measuring 291 kanals 03 marlas of land as mentioned in the head note of the plaint. In CR No. 3381 of 2013 the suit was filed by petitioner and respondents No. 7 and 8 for specific performance of agreement to sell of the same date i.e. 26.10.1990 executed by the aforesaid Joginder Singh in respect of 8 kanals 01 marla 06 Sarsahi being 161/5823 share of the land measuring 291 kanals 03 marlas of the land.

(3.) PETITIONER has invoked the revisional jurisdiction of this Court under Article 227 of the Constitution of India seeking to set aside the order dated 03.05.2013 (Annexure P -1) passed by the trial Court whereby the application of respondents No. 16 and 17 for being impleaded as defendants being assignees/transferees of the suit property has been allowed.