ATUL KUMAR Vs. SANDEEP SINGH BEDI

JUDGEMENT

(1.) Omp No. 161 of 2019

(2.) Plaintiff also sought declaration to the effect that the sale deed executed by defendant No. 1 in favour of defendant No.2, vide sale deeds No. 31 to 53 (total No. 23, registered on 19.9.2017) in the office of Sub Registrar, Gagret at Kaloh, District Una, Himachal Pradesh, may be declared null and void being collusive. Plaintiff also prayed for permanent prohibitory injunction restraining the defendants from transferring, alienating and/or encumbering the suit land in any manner, or creating third party rights either themselves or through their agents, assignees etc. and for execution of registered sale deeds by defendant in favour of plaintiff or by an officer of the court.

(3.) Alongwith the suit, plaintiff also filed an application under Order 39 Rules 1 and 2 CPC, bearing OMP No. 407 of 2017 and accordingly, vide order dated 15.12.2017, this court restrained the defendants from transferring, selling, encumbering or changing the nature of the suit land or creating third party rights.