ARDAR KARTAR SINGH Vs. PRIORITY HOMES PRIVATE LIMITED

JUDGEMENT

(1.) Since these two Revisions arise out of the same suit, they are therefore being disposed of by this Common Order.

(2.) The petitioner in both these cases is plaintiff in O.S.No.223 of 2011 on the file of III Additional District Judge, Ranga Reddy at L.B. Nagar.

(3.) He filed the said suit against respondents for recovery of possession of the plaint schedule property, and to declare that certain documents executed were null and void, etc.