SUSHILA D SHETH Vs. ARVIND VASANTLAL SHETH

JUDGEMENT

(1.) WE have proceeded to dismiss both the complaints by our order dated 3rd October, 2003 reserving the reasonings. We now proceed to assign our reasonings for the dismissal.

(2.) BOTH these complaints have been disposed of with common judgment since the factual aspects involved are identical in both the matters. O.Ps. are common. The nature of grievances made and reliefs claimed are also identical. Two separate complaints have been filed by husband and wife in respect of different premises. It is to be stated that the parties herein are referred. O.P. is the brother of complainant in C -224/1999.

(3.) THE complainants have filed complaints claiming reliefs to the effect that O.P. be ordered to hand over the possession of the premises in the respective complaints to the respective complainants, return the original documents and certain blank papers with signatures of the respective complainants, damages, compensation, cost, etc.