(1.) By consent of parties, both these chamber summons were heard together and are disposed of by common order.
(2.) Chamber summons No. 1756 of 2011 is filed by defendant Nos.2(a) and 2(b) for a declaration that agreement contained in the consent terms dated 3 rd October 2006 and the decree if any is validly rescinded or in the alternative to rescind the agreement contained in the consent terms and the decree if any and seeks injunction against the plaintiffs from the said decree being drawn up on the basis of consent terms.
(3.) By chamber summons No. 1143 of 2011 the plaintiffs seek permission to bring the respondents on record as defendant No.2(a) and 2(b) in place of defendant No.2 who has expired, permission to execute a decree on the basis of certified copy of the Judgment pending drawing up of a decree and appointment of court receiver and for injunction. Some of the relevant facts for the purpose of deciding these two chamber summons are as under.