RISHI RAJ CHAUHAN AND ANOTHER Vs. ARUN SHARMA

JUDGEMENT

(1.) Petitioners have preferred this revision petition against the order dated 07.03.2018 passed by Civil Judge (Junior Division), Gurugram, whereby application filed by the petitioners under Order 23 Rule 3 read with Section 151 CPC was dismissed.

(2.) In the application under Order 23 Rule 3 read with Section 151 CPC, petitioners sought to challenge the order dated 24.09.2010 passed by Additional Civil Judge (Senior Division), Gurgaon, compromise deed dated 24.09.2010 and decree dated 08.02013 passed by the trial Court.

(3.) Plaintiff/Respondent filed a civil suit for permanent injunction for restraining the defendants/petitioners from alienating the suit property which was subject matter of agreement to sell dated 20.11.2009 between the parties.