USHA SINGH Vs. GYAN PERKASH

JUDGEMENT

(1.) Heard learned Counsel for the appellant and perused the record. Facts in brief of the present case are that the plaintiff-appellant filed a suit for permanent injunction that on 1.8.1992 respondents have let out the House No. 18-5/396 situated Mohalla Jawahar Ganj, Kasba, Tehsil-Hapud, District- Ghaziabad which consists of two rooms and the rent @ Rs. 200/- per month has been paid by her until 30.6.2005. Thereafter, as per the oral settlement between the parties, the defendants had agreed to sell the house in question to her.

(2.) On the basis of the averment as made in the plaint, a Regular Suit No. 173 of 2005 has been registered before the Civil Judge (J.D.), Hapud, dismissed by order dated 28.5.2013 with a cost of Rs. 3000/-.

(3.) Aggrieved by the said order, the plaintiff-appellant filed an appeal registered Civil Appeal No. 125 of 2013 (Smt. Usha Singh v. Gyan Prakash and other), also dismissed by judgment and decree dated 2.7.2014.