PAWAN JINDAL Vs. GOPI CHAND

JUDGEMENT

(1.) Vide this judgment, I shall be disposing of eight regular second appeals bearing RSA No.6282, 6285, 6294, 6295, 6296, 6297 of 2017, RSA No.84 of 2018 and RSA No.4867 of 2017 which are connected.

(2.) In all these eight appeals, common issue arise between the parties who are inter-related. Counsel for the parties are also agrees that all these 8 appeals can be disposed of by a common judgment.

(3.) No doubt, RSA No.4867 of 2017 and RSA No.6282 of 2017 filed by the appellants are not related to Mohinder Pal Kumra or his family, however, the agreement to sell, the land in dispute, the pleadings in the suit and the counsel for the appellant all are common.