HARNEK SINGH Vs. PRITAM SINGH

JUDGEMENT

(1.) Leave granted.

(2.) The plaintiff-appellant assailed the common judgment and order dated 11.05.2009 passed in RSA Nos.122/2008 and 123/2008 whereby the learned Single Judge dismissed both the appeals and affirmed the order passed by the lower appellate court.

(3.) The facts leading to these appeals may be summarized thus:-