ZILA PANCHAYAT ETAH Vs. OM PRAKASH SHAH

JUDGEMENT

(1.) Leave granted.

(2.) Heard learned counsel for the parties.

(3.) The appeals have been preferred by the defendant-Zila Panchayat, Etah. Aggrieved by a common judgment and order passed by the High Court in two second appeals arising out of two suits. The High Court affirmed the judgment and decree passed by the trial court.