MADAN PAL Vs. BALBIR SINGH

JUDGEMENT

(1.) This judgement shall dispose of R.S.A No. 6331 of 2018 and 6349 of 2018 as both these appeals arise from judgement and decree dated 24.12.2012, passed by the learned Additional Civil Judge (Sr. Division), Kurukshetra, as well as judgement and decree dated 09.10.2018, passed by the learned Additional District Judge, Kurukshetra.

(2.) Learned trial Court decided Civil Suit No. 11 of 2006 and Civil Suit No. 135 of 2010 (filed on 22.11.2005/24.05.2010) after consolidation of both the suits vide order dated 31.01.2007 on an application moved by Madan Pal.

(3.) Civil Suit No. 135 of 2010 was filed by the plaintiff-Balbir Singh, seeking a decree for possession by way of specific performance of the agreement to sell dated 07.03.2005 in respect to the suit property and Civil Suit No. 11 of 2006 was filed by the plaintiff-appellant-Ranjit Singh for possession by way of specific performance of the agreement to sell dated 04.01.2005 in respect to the same property.