(1.) Both these appeals are disposed of by this common judgment.
(2.) R. F. A. 1068/2002 is by some of the legal heirs of defendant No. 1 and R. F. A. No. 1073/2002 is by defendants 4, 5 and remaining legal heirs of defendant No. 1.
(3.) During the course of this judgment, the parties would be referred to as per their ranking in the Trial Court.