SHASHI GUPTA Vs. NARINDER KUMAR SOOD

JUDGEMENT

(1.) This order shall dispose of two Civil Revisions titled above, as both of them pertain to the same property, and the dispute is between the same parties.

(2.) Before taking up the impugned orders as have been challenged by way of these petitions, it would be apt to mention the status of parties before courts below and also certain brief facts of the case. To avoid confusion, parties shall be referred as per their status before the trial Court concerned.

(3.) Narinder Kumar Sood (respondent No.1 herein through his legal representatives) was the plaintiff before the Trial Court in Civil Suit No.590 of 1994 titled 'Narinder vs. Goverdhan'. Goverdhan Dutt (respondent No.2 through his legal representatives herein) was the defendant before the trial Court in this suit. He was the owner of the property in dispute. Smt. Shashi Gupta (petitioner herein through her legal representatives) is the third party objector.