SURESH KUMAR & OTHERS Vs. JOGI RAM

JUDGEMENT

(1.) This order of mine shall dispose of two Regular Second Appeals bearing No.210 and 209 of 2011 arisen out of the decision of Civil Suit No.256 of 2008 titled as "Jogi Ram Versus Smt.Ram Devi & others", for declaration challenging the sale deed 8/9/6/1998 with consequential relief of permanent injunction and Civil Suit No.257 of 2008 titled as "Jogi Ram Versus Baldeva & others", for possession.

(2.) Both the aforementioned suits were filed by Jogi Ram on the basis of judgment and decree dtd. 27/9/1995, upheld upto Hon'bleSupreme Court, whereby the suit seeking declaration with permanent injunction was decreed and his reversionary rights qua half share in the suit property were protected.

(3.) This case has a chequered history. It would be apt to give facts of the previous litigation, resulting into passing of the judgment and decree dtd. 27/9/1995.