STATE OF RAJASTHAN Vs. SHIV DAYAL

JUDGEMENT

(1.) These appeals are directed against the final judgment and order dated 23.03.1999 passed by the High Court of Judicature for Rajasthan Bench at Jaipur in S.B. Civil Second Appeal Nos.83, 84 and 85 of 1999 whereby the High Court dismissed the second appeals filed by the appellants herein.

(2.) A few facts need mention hereinbelow for the disposal of these appeals, which involve a short point.

(3.) The appellants are the defendants and respondent No. 1 is the plaintiff in the civil suit out of which these appeals arise.