PRESIDENT, SHASTRA SOCIETY FOR HEALTH & SOCIAL TRANSFORMATION, REHABILITATION Vs. KIMTU DEVI W/O. ROOP SINGH KAPOOR

JUDGEMENT

(1.) Heard.

(2.) With the consent of the learned counsel for the parties these petitions, being connected matters, are taken up for final disposal by a common order.

(3.) There is no denying the fact that the respondent herein, in CMPMO Nos.189 and 218 of 2012, Smt. Kimtu Devi, is owner of the land in question, which was leased by her to the petitioner in those petitions, President Shastra Society for Health & Local Transformation, Rehabilitation. However, unfortunately, later on disputes arose between the parties, leading to litigation in the nature of a suit for possession and recovery of lease money amounting to Rs. 3,25,000/- (three lac twenty five thousand), which is pending trial in the learned Court below. The suit, which was at the stage of defence evidence, is now fixed for final arguments, pursuant to failure on the part of the petitioner to lead evidence in defence despite as many as three opportunities having been granted. The order dated 4.6.2012, closing defence evidence is under challenge in CMPMO No.189 of 2012.