USHA RANI Vs. SHAKUNTLA

JUDGEMENT

(1.) Suit for possession by way of specific performance, regarding property in dispute, based on agreement to sell dtd. 3/1/2004 filed by plaintiffs Shakuntla and others (respondents No.l to 4 herein) was dismissed by the trial Court of Id. Additional Civil Judge (Sr. Divn.), Bhiwani vide judgment dtd. 2/1/2015. However, the appeal filed by the said plaintiffs was accepted by Id. Additional District Judge, Bhiwani, who reversed the findings of the trial Court and decreed the suit vide judgment dtd. 8/10/2018. Against this reversal, one of the defendants, a subsequent vendee, has approached this Court by way of the present Regular Second Appeal.

(2.) Trial Court record was called. Same has been perused. In order to avoid confusion, parties shall be referred as per their status before the trial Court.

(3.) Suit was filed by four plaintiffs - Smt. Shakuntla and others (respondents No.l to 4 herein) against three defendants namely, Mange Ram, Jagdish and Om Parkash (respondents No.5 to 7 herein). Defendants No.4 to 19 (appellant and respondents No.8 to 22 herein) were impleaded later on as subsequent vendees.