Rajesh Tandon, J. - (1.)Heard Sri Nagesh Agarwal, counsel for the revisionists and Sri M.S.Tyagi, counsel for the respondents.
(2.)By the present civil revisions, the revisionists have prayed for setting aside the order dated 26.09.2006 passed by the Addl. District Judge/1st FTC Roorkee, District -Haridwar in Original Suit Nos.41 /2004, 40 of 2004, 39 of 2004 Yogendra Singh v/s. Teerath Singh whereby the application filed by the revisionists under Order 1 Rule 10(2) and Sec. 151 of the Code of Civil Procedure, 1908 has been dismissed.
(3.)Briefly stated, three suits were filed by the plaintiffs respondents being Suit Nos.41/2004, 40 of 2004, 39 of 2004 Yogendra Singh v Teerath Singh against the respondent No.2 - Teerath Singh praying for decree of the specific performance of agreement to sell dated 07.07.2003,17.06.2002 and 30.12.2000.
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