- (1.) Heard Sri Pramod Jain, learned Senior Advocate assisted by Sri Prateek Kumar, learned counsel for the appellant.
(2.) This second appeal has been filed challenging the judgement and decree dated 18.5.2019, passed by the Additional District Judge, Court No.12, Meerut in Civil Appeal No. 20 of 2014 ( Gopal Sharma Vs. Smt. Krishna Devi and others).
(3.) The plaintiff-appellant filed a suit bearing Original Suit No. 312 of 2010 claiming the following reliefs:- A- That, the defendants are directed by the decree of the Hon'ble Court to get the sale-deed of building number-457/7 located at Jagriti Vihar, Meerut City executed in favour of the plaintiff by Uttar Pradesh Housing and Development Council, Meerut. If it, by any reason, is not possible, the defendants be ordered to get the sale-deed of the aforesaid building executed in their own favour by the Uttar Pradesh Housing and Development, Meerut and then execute the same in favour of the plaintiff within the stipulated time period or if during the pendency of the suit it is found that defendant no.- 01 got the sale-deed executed in his favour by the Uttar Pradesh Housing and Development Council, still defendants be ordered to execute the aforesaid building in the favour of plaintiff at his cost within the time period stipulated by Hon'ble Court or defendants 02 and 03 be ordered to execute building number-457/7 located at Jagriti Vihar, Meerut City in favour of plaintiff within the time stipulated by the Court. In case of default by defendant no. 3, the aforesaid building shall be executed by the Court in favour of plaintiff. B. That the decree of permanent prohibitory order of the Court be issued in favour of the plaintiff and against the defendants to the effect that neither defendant no- 01 himself nor with the help of any of his servant, assistant, relative, representative or non social element shall intervene with the peaceful possession of plaintiff in House No.- 457/7 located at Jagriti Vihar, Meerut City in any way. C. That, the defendants be made to pay the plaintiff all expenses of the plaintiff's case. D. That, the defendants be made to give the plaintiff such other reliefs as the Court deems fit.";