- (1.) This order will dispose of RSA No. 3284 of 2014 titled "Hukam Chand and others vs. Gurdeep Singh and others" and RSA No. 3417 of 2014 titled "Neena Sharma and others vs. Gurdeep Singh and others" as these have emerged out of common judgments and decrees passed by the courts below and involve identical questions of law and facts for adjudication.
(2.) Gurdeep Singh son of Jhandu Singh, respondent-plaintiff filed the suit for possession as owner seeking specific performance of agreement to sell dated 15.7.1992 pertaining to land measuring 31 bighas 08 biswas, detailed in the head note of the plaint and further challenged sale of suit land by defendant No. 1 in favour of defendant No. 2 vide sale deed dated 27.12.2005 and sale by defendant No. 2 in favour of defendants No. 3 to 5 vide sale deed dated 8.6.2006 being null and void with a direction to the defendants to execute sale deed in favour of the plaintiff or his nominee on payment of Rs.96,467/-. He also sought declaration that deed dated 6.9.2001 cancelling general power of attorney dated 15.7.1992 is illegal, null and void and the plaintiff has every right to deal with the property in the manner he likes on the basis of Will, affidavit and general power of attorney with consequential relief of injunction.
(3.) The learned trial court on the basis of evidence adduced by the parties, in the light of contentious issues formulated in the case, accepted claim of the plaintiff and the suit was decreed in its entirety.;