- (1.) This application has been moved by the respondent under Order 41 Rule 27 of the Code of Civil Procedure to place on record sale deed dated 08.12.2014 (Annexure A-1) and report dated 20.02.2014 (Annexure A-2) regarding handing over possession of the suit land in execution of the impugned judgments and decrees passed by the Courts below being subsequent events. Having heard learned counsel for the parties and for the reasons stated in the application, the same is allowed and Annexures A-1 and A-2 being subsequent events, are taken on record. C.M. No. 2803-C of 2014 RSA No. 256 of 2013
(2.) This regular second appeal by LRs of defendant - Sewa Ram is directed against the judgment and decree dated 19.03.2012 passed by learned Civil Judge (Junior Division), Gurgaon, whereby the suit for specific performance of the contract and for permanent injunction filed by respondent/plaintiff was decreed as well as against the judgment and decree dated 06.12.2012 passed by learned Additional District Judge, Gurgaon, whereby the appeal preferred by appellants has been dismissed.
(3.) For convenience sake, reference to parties is being made as per their status in the civil suit.;