SHYAMACHARAN Vs. RAJPATI

JUDGEMENT

(1.) VIJAY Bahadur filed suit Original Suit No. 542 of 2001 against Jatashanker and Shyamacharan (petitioner in the present writ petition) for specific performance. Shyamacharan, the petitioner purchased the suit property lis pendens. The petitioner had filed a separate suit no. 790 of 2008 (Shyamacharan versus Rajpati and others) for permanent injunction.

(2.) JATASHANKER filed suit no. 165 of 2002 against Vijay Bahadur for cancellation of agreement to sell.

(3.) THE suit for specific performance was decreed and suit filed by the petitioner was dismissed. The petitioner preferred appeal arising out of his suit no. 790 of 2008.