SUNITA DEVI Vs. NITYANAND GAUTAM

JUDGEMENT

(1.) Suit for declaration and mandatory injunction with consequential relief of permanent injunction regarding property in dispute filed by as many as six plaintiffs - Nityanand Gautam and others (contesting respondent Nos.l to 6 herein) was partly decreed by learned Addl. Civil Judge (Sr. Divn.), Sonipat in terms of judgment and decree dtd. 20/9/2023. This led to filing of the three appeals before the First Appellate Court - one by four of the plaintiffs; second by defendant No.l - Sunita Devi (appellant herein); and the third by defendant Nos.2 and 3. All these three appeals were dismissed by learned District Judge, Sonipat vide judgment and decree dtd. 30/1/2025, thus affirming the findings of the trial Court.

(2.) Against the aforesaid concurrent findings, only the vendee-defendant No.1 - Sunita Devi has approached this Court by way of the present regular second appeal.

(3.) In order to avoid confusion, parties shall be referred as per their status before the trial Court.