I P SINGH Vs. ROSHAN LAL

JUDGEMENT

(1.) These four petitions are being decided by one order. Though these petitions arise out of different suits, the bone of contention giving rise to the three suits is the same.

(2.) Civil Suit No. 297-1 of 96/92 is the oldest among the three suits and has a long and chequered history. This suit was filed by Shri Roshan Lal against Smt. Harbans Kaur. The main prayers made in the civil suit are as follows:

(3.) Shri Roshan Lal filed another Civil Suit bearing No. 59- 1 of 2002 against Shri I.P. Singh. In this suit, prayer made was as follows: