GURUSHARAN SHARMA, J. - (1.) PLAINTIFF -opposite party No. 1 filed title suit No. 22 of 1992, against defendant -petitioner for specific performance of unregistered agreement for sale.
(2.) PETITIONER had filed title (Eviction) Suit No. 110 of 1974 against opposite party No. 2, who is performa defendant in title suit No. 22 of 1992. Eviction suit was decreed and the said decree was confirmed by this Court, Petitioner thereafter filed execution case No. 12 of 1980 to execute the said eviction decree, which is pending.
(3.) OPPOSITE party No. 1 in title suit No. 22 of 1992 claimed that pursuant to the aforesaid eviction decree, performa defendant, Shankar Agrawal, handed over vacant possession of the suit premises to her and thereafter she executed a Sada agreement for sale in his favour and put him in possession of the suit premises.;